Section 18 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947
18. Appeal.
(1)Any person aggrieved by an order passed by the Controller may within fifteen days from the date of receipt of such order by him, prefer an appeal in writing to the appellate authority;(2)On such appeal being preferred, the appellate authority may;(a)after perusing the memorandum of appeal and hearing appellant, if necessary, summarily dismiss the appeal; or(b)call for the records of the case from the Controller and after examining such records and, if necessary, making such further inquiry as he thinks fit decide the appeal.(3)Subject to the provisions of Section 18B, the decision of the appellate authority and subject only to such decision where an appeal lies an order of the Controller shall be final, and shall not be liable to be questioned in any Court of law whether in a suit or other proceeding by way of appeal or revision.
