Section 18 in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003
18. Appeal.
(1)Any person aggrieved by an order of the Taxation Officer made [under section 4, and section 12] [Substitute by section 18 of Uttarakhand Act No. 08 of 2013.] may, within thirty days from the date of receipt of such order, prefer an appeal to the appellate authority.(2)The Appellate Authority may, after giving the appellant an opportunity of being heard pass such orders as it thinks fit.(3)Every order made by the Appellate Authority in an appeal under sub-section (1) shall be final.
