Section 203E(4) in The Haryana Municipal Act, 1973
(4)[ The Director shall maintain such registers as may be prescribed with sufficient particulars of all such cases in which permission or licence is given or deemed to have been given or refused by him under this section, and the said register shall be available for inspection without charge by all persons interested and such persons shall be entitled to take extract therefrom.] [Inserted vide Haryana Act No. 1 of 2001.][203F. Appeal. - Any person aggrieved or affected by an order of the Director under sub-section (2) of Section 203E may within sixty days from the date of such order, prefer an appeal to the State Government and the order of the State Government on such appeal shall be final.] [Inserted vide Haryana Act No. 1 of 2001.]
