Section 60 in The Bihar State Housing Board Act, 1982
60. Appeal.
(1)Any person aggrieved by an order of the Competent Authority under Section 59 may, within one month from the date of service of the notice of such order, prefer an appeal to the Government or any officer duly authorised by the Government:Provided that the Government or any officer duly authorised by the Government may entertain the appeal after the expiry of the said period of one month if they are satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(2)On receipt of an appeal under sub-section (1), the Government or any officer duly authorised by the Government may, after calling for a report from the Competent Authority and after making such further inquiry, if any, as may be necessary pass such orders as they think fit and such orders shall be final.(3)On such appeal being preferred, the Government or any officer duly authorised by the Government may stay the execution of the Competent Authority, for such period and on such conditions as they think fit.
