Section 358 in The City of Panaji Corporation Act, 2002
358. Order passed under this Act and the rules thereunder.
(1)If any person aggrieved by any order passed under this Act or under any rule or bye-law made thereunder, does not receive the address to which he considers himself entitled, he may appeal to any Corporation officer who has been appointed by the Commissioner to hear such appeals, or failing such appointment, to the Commissioner.(2)Any order passed in appeal by any Corporation officer, other than the Commissioner, shall be subject to revision by the Commissioner.(3)If the original order has been passed by the Commissioner himself, the appeal shall lie to the State Government or such person as it may direct.
