Section 49 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
49. Appeal against order of the Survey Officer under sections 47 and 48.
(1)The State Road Authority or any other person affected by the decision under section 47 or section 48 may, within three months of the date of service of notice under those sections appeal to the collector of the district and the decision of such Officer shall be recorded in writing and notice of such decisions given in the prescribed manner to the parties to the appeal. Any modification of the Survey Officer's decision ordered by the appellate authority shall be noted in the record prepared under section 47 or section 48 as the case may be.(2)No appeal preferred after the expiry of the said period of three months shall be admitted:Provided that the time taken to obtain a copy of decision and the map under section 49(3) shall not be taken into account in calculating the said period of three months.(3)A copy of the order and copy of the map recording the boundaries as determined under sections 47 and sections 48 or section 49 (1) shall be furnished to the State road authority or to any person interested in such order or map, as the case may be or the application to the Survey Officer on payment of such reasonable cost as may be fixed.
