(1)Any person aggrieved by an order of the competent authority under [sub-section (2) or sub-section (2-A) of section 52] [Substituted by Act No.18 of 1971.] or section 53 may, within one month from the date of the confirmation of the order under section 52, or the date of the service of the notice under section 53, as the case may be, prefer an appeal to the appellate authority:Provided that the appellate authority may entertain the appeal after the expiry of the said period of one month if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(2)On receipt of an appeal under sub-section (1), the appellate authority may, after calling for a report from the competent authority and giving the aggrieved person a reasonable opportunity of being heard, pass such order as it thinks fit and such order of the appellate authority shall be final.(3)Where an appeal is preferred under sub-section (1), the appellate authority may stay the enforcement of the order of the competent authority for such period and on such conditions as it thinks fit.(4)For the purposes of this Chapter, the appellate authority shall be [the Chief Judge of the City Civil Court, Hyderabad] [Substituted by Act No.15 of 1962.] if the Board premises in respect of which the appeal is to be preferred are situated [in the cities of Hyderabad and Secunderabad] [Substituted by Act No.15 of 1962.], and, if such premises are situated elsewhere, the District Judge within whose jurisdiction such premises are situated.
