Section 49 in Faridabad Complex (Regulation and Development) Act, 1971
49. Appeal.
(1)Any person aggrieved -(a)by a notice from the Chief Administrator requiring a street to be drained, levelled, paved, flagged, metalled or provided with proper means of lighting or being declared a street to be a public street or requiring the alteration or demolition of a building; or(b)by an order made by the Chief Administrator under the powers exercisable by him under [Section 116 for section 123 or section 128 or section 131 of the Haryana Municipal Act, 1973, as made applicable by section 56 of this Act] [Substituted by Haryana Act No. 41 of 1973.];may appeal within thirty days from the date of such notice or order to the State Government.(2)No such notice order shall be liable to be called in question otherwise than by such appeal.(3)The appellate authority may, if it thinks fit, extend the period allowed by sub-section (1) for appeal.(4)The order of the appellate authority confirming, setting aside or modifying the notice or order appealed from, shall be final :Provided that the notice or order shall not be modified or set aside unless the aggrieved party is given an opportunity of being heard.
