(1)Any person aggrieved by any order of the authorized officer under this Chapter may appeal to the High Court within thirty days from the date on which the order appealed against was passed.(2)Upon any appeal preferred under this section the High Court may, after giving such parties, as it thinks proper, an opportunity of being heard, pass such order as it thinks fit.(3)An appeal preferred under sub-section (1) shall be disposed of preferably within a period of six months from the date it is preferred, and stay order, if any, passed in an appeal shall not remain in force beyond the prescribed period of disposal of appeal.
