Section 11 in The Orissa Fruit Nurseries (Regulation) Act, 1997
11. Appeal.
(1)Any person aggrieved by an order of the competent authority passed under section 6 or 8 may, within a period of thirty days from the date of the order, prefer an appeal to such authority and in such form and manner, as may be, prescribed :Provided that the appellate authority may admit an appeal after the prescribed period, if sufficient cause is shown.(2)The appellate authority may, after hearing the appellant, pass such orders as he thinks fit.(3)Subject to the provision of section 12, any order passed under this section shall be final.
