Section 12 in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
12. Appeal.
(1)An appeal shall lie from every order made by the Deputy Commissioner under sub-section (1) of Section 5 or under Section 7 in respect of any public land to an Appellate Officer who shall be the Commissioner of the State of Nagaland.(2)Every appeal referred to in sub-section (1) shall be referred within fifteen days from the date of service of the order on the person concerned :Provided that where the Appellate Officer is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within the said period of fifteen days, he may allow the appeal to be preferred within a further period of thirty days.(3)The Appellate Officer may stay the operation of any order made by the Deputy Commissioner under sub-section (1) of Section 6 or under Section 7 for such period and on such conditions as he may deem fit.(4)Every appeal preferred under this section shall be disposed of as expeditiously as possible in accordance with such procedure as may be prescribed.(5)The Appellate Officer may, after hearing the appeal, confirm, modify or reverse the order appealed from.(6)The cost of every appeal preferred under this section shall be in the discretion of the Appellate Officer.
