(1)Any person aggrieved-(a)by the refusal of a committee under Section 205 to sanction the erection or re-erection of a building; or(b)by a notice from a committee under Section 180 requiring a street to be drained, levelled, paved, flagged, metalled or provided with proper means of lighting, or declaring a street to be a public street; [-] [Words 'or by a notice from the executive officer under section 208 requiring the alternation or demolition of a building' omitted vide Haryana Act No. 14 of 2000.] or(c)by any order made by a committee or Executive Officer under the powers conferred upon it by Section 116 or Section 123, or Section 128 or Section 131 or Section 233;may appeal within thirty days, from the date of such prohibition, notice or order to such officer as the State Government may appoint for the purpose of hearing such appeals or any of them, or, failing such appointment, to the Deputy Commissioner, and no such refusal, notice or order shall be liable to be called in question otherwise than by such appeal.(2)The appellate authority may, if it shall think fit, extend the period allowed by sub-section (1) for appeal.(3)The order of the appellate authority confirming, setting aside or modifying the refusal notice or appealed from shall be final:Provided that the refusal, notice or order shall not be modified or set aside until the appellant and the committee have had reasonable opportunity of being heard.
