Section 350 in Haryana Municipal Corporation Act, 1994
350. Appeal.
- Any person aggrieved or affected by an order of the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] under sub-section (2) of section 349 may within sixty days from the date of such order, prefer an appeal to the Government and the order of the Government on such appeal shall be final.
