Section 111 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
111. Appeals.
- Any person aggrieved by any decision or order of the Public Health Engineer or other officer under this Act or any rule or regulation made there under may, with in a period sixty days from the date of the service of such decision or order, appeal to the authority prescribed by the regulation and subject to revision by the Board, the orders of the appellate authority on such appeal shall be final.
