Section 23 in Development Authority Bye-laws for Conservation of Heritage Sites
23. Appeals.
(1)Any person aggrieved by an order of the Vice-Chairman under these bye-laws, may within thirty days from the date on which the decision is communicated to him prefer an appeal to the Government.(2)On receipt of an appeal under sub-bye-law (i), the appellate authority shall after giving the appellant an opportunity of being heard, pass such order as it, deems fit and the decision of appellate authority on such appeal shall be final.
