Section 30 in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
30. [ Appeal against the order of Recovery Officer. [Substituted by Act 1 of 2000, Section 12, for Section 30 (w.r.e.f. 17.1.2000).]
(1)Notwithstanding anything contained in section 29, any person aggrieved by an order of the Recovery Officer made under this Act may, within thirty days from the date on which a copy of the order is issued to him, prefer an appeal to the Tribunal.(2)On receipt of an appeal under sub-section (1), the Tribunal may, after giving an opportunity to the appellant to be heard, and after making such enquiry as it deems fit, confirm, modify or set aside the order made by the Recovery Officer in exercise of his powers under sections 25 to 28 (both inclusive).]
