334. Appeal against orders under Sections 330, 331 and 333.
(1)Any applicant for a licence under this Chapter may appeal form any order made under Sections 330, 331 and 333 by the Executive Officer of the Municipality.(2)The appeal shall be made within thirty days from the day on which the applicant received the order appealed against.(3)The appeal shall lie to the [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].(4)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall have the same power to inspect and to require alteration or addition in the enclosed place or building as the Executive Officer and may either grant or withhold the licence or make such order as it thinks fit.
