(1)Any person aggrieved by an order of the competent authority under section 45 or section 46, may, within thirty days from the date of the service of the notice under section 45 or section 46, as the case may be, prefer an appeal to the District Judge of the District in which the premises of the Board are situated or such other judicial officer in that District of not less than ten years' standing as the State Government may designate in this behalf:Provided that the appellate officer may entertain the appeal after the expiry of the said period of thirty days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(2)Where an appeal is preferred under sub-section (1), the appellate officer may stay the enforcement of the order of the competent authority for such period and on such conditions as he deems fit.(3)Every appeal under this section shall be disposed of by the appellate officer as expeditiously as possible.
