Section 32 in The Himachal Pradesh Town and Country Planning Act, 1977
32. Appeal.
(1)Any applicant aggrieved by an order granting permission on conditions or refusing permission under section 31 may, within thirty days of the date of communication of order to him, prefer an appeal to an officer not below the rank of a [Secretary] [As amended vide Himachal Pradesh Town and Country Planning (Amendment)Act No. 14 of 1981.], appointed by the State Government in this behalf, and such an appeal shall be made in such manner and accompanied by such fees as may be prescribed.(2)The officer appointed under sub-section (1) may, after giving a reasonable opportunity to the appellant and the Director to be heard, by order, dismiss the appeal or allow the appeal by granting permission unconditionally or subject to the conditions as modified.(3)Subject to the provisions of section 33 the order of the appellate authority shall be final.
