Section 108A in Nagpur Improvement Trust Act, 1936
108A. [ [Inserted by Mah. 31 of 2011, s. 11.]
(1)Any person aggrieved by an order of an Officer of the Trust passed under this Act or under any rule or regulation made thereunder, may within a period of thirty days from the date of receipt of such order, appeal to such Officer who has been designated by the Chairman to hear such appeals, or if no such Officer has been designated to the Chairman.(2)Any order passed in appeal by any such Officer, other than the Chairman, shall be subject to revision by the chairman.(3)If the original order has been passed by the Chairman himself, the appeal shall lie to the State Government or any of its officer as it may direct.]
