24. [ Appeal. - Any person aggrieved by the order of Licensing Officer may within 30 days of the receipt of a copy of the order by him, prefer an appeal to the Central Government. The Central Government may after giving the applicant an opportunity of being heard, confirm, reverse or modify such order.] [Substituted by S.O. 475, dated 10th January, 1985 (w.e.f. 2nd February, 1985).]
