Section 118D in The Bihar and Orissa Local Self-Government Act, 1885
118D. Appeals against orders, awards and assessments.
- Any person who is aggrieved by any order of a Union Committee-(i)directing such person to take any action with regard to his property under sub-section (2) of Section 116, sub-section (2) of Section 117, or sub-section (1) of Section 118, or(ii)awarding or refusing to award compensation to such person under sub-section (4) of Section 116, or(iii)making an assessment in respect of any property of such person in accordance with the proviso of Section 118-Cmay within three months from the date of such order, appeal to a subcommittee of members of the District Board to be constituted under clause (e) of Section 32 of this Act; and the decision of such sub-committee shall, subject to the exercise of a power of revision at the discretion of the Commissioner, be final.
