Section 11 in Haryana Urban Development Authority (Preservation of Trees) Regulations, 1979
11. Appeal.
- Any person aggrieved by an order of Estate Officer or such other authorised officer under these regulations may within a period of thirty days of the date of communication to him of such order, prefer an appeal to the Administrator concerned in such form and manner, as may be prescribed :Provided that the appellate authority may entertain the appeal after the expiry of thirty days, if is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
