Section 83 in Arunachal Pradesh Housing Board Act, 2014
83. Appeal.
(1)Save as otherwise expressly provided in any other provision of this Act, an appeal shall lie from an original or appellate order of any officer of the Board or the Chairman under this Act or any rule or regulation made thereunder-(a)to the Chairman when the order is made by any officer of the Board ;(b)to the Board when the order is made by the Chairman.(2)Every such appeal shall be preferred within a period of thirty days of the date of communication of the order:Provided that the Chairman or the Board, as the case may be, may entertain the appeal after the expiry of the period of thirty days if it is considered that the appellant was prevented by sufficient cause from filing the appeal in time.
