Section 27 in The Orissa Town Planning and Improvement Trust Act, 1956
27. Appeal.
(1)An appeal shall lie from an order of punishment other than an order of censure or fine by the Chairman to the Trust in the case of original orders passed by the said authority to the State Government and the order of the Chairman of the Trust subject to any order passed in appeal, if any, shall be final:Provided that if the appellate authority enhances the punishment, an appeal shall lie to the State Government against such order.(2)For the purposes of this section an order of suspension only shall not be deemed to be an order of punishment.
