Section 13 in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973
13. Appeal from order of competent authority rejecting application for release from requisitioning.
(1)Any person aggrieved by an order made by the competent authority under Sections 7 and 8 may, within twenty-one days from the date of service of the order, prefer an appeal to the State Government :Provided that the State Government may entertain the appeal after the expiry of the said period of twenty-one days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(2)On receipt of an appeal under sub-section (1), the State Government may, after calling for a report from the competent authority and after making such further inquiry as it may consider necessary, pass such orders as it deems fit and the orders of the State Government shall be final.
