Section 13(2) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016
(2)Any person dissatisfied with any order passed sub-section (2) of under Section 11 may, within six months from the date of such order institute a suit in a civil court of competent jurisdiction to establish his claim. Subject to the result of such suit the order passed sub-section (2) of under Section 11 shall be final.
