Section 6(2) in The Aircraft (Demolition Of Obstructions Caused By Buildings And Trees, Etc.) Rules, 1994
(2)[ The final order passed under sub-rule (1) shall be served on the owner through the officer-in-charge of the aerodrome in accordance with the procedure laid down in sub-section (3) of section 9-A of the Act.] [Inserted by G.S.R. 314(E), dated 25.5.2006 (w.e.f. 25.5.2006). ][6-A. Appeal against the final order.-If any person is aggrieved by the final order passed under rule 6, he may prefer an appeal to Director General of Civil Aviation within sixty days of the date of the order and the Director General shall after hearing the concerned parties, desirous of being heard, either confirm or modify or reject the final order.]
