(1)Any owner of a motor vehicle aggrieved by an order of refusal under section 27 [to register a motor vehicle or to renew the certificate of registration in respect of a motor vehicle (other than a transport vehicle) or under section 29A to issue a no objection certificate] [Substituted for words 'to register a motor vehicle' by section 18, Act 47 of 1978 (w.e.f. 16-1-1979).] or under sub-section (1) section 38 to issue a certificate of fitness or by an order of suspension or cancellation made under section 33 or 34 or by an order of cancellation under sub-section (3) of section 38 may, within thirty days of the date on, which he has received notice of such order, appeal against the order to the prescribed authority.
