Report No. 10
46. Appeals from orders of requisitioning.-
(1) Any person aggrieved by an order of requisition made by the competent authority under sub-section (2) of section 40 or an order under sub .section (2) of section 42 may, within twenty one days from the date of service of the order, prefer an appeal to the appropriate Government:
Provided that the appropriate 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 appropriate Government may, after calling for a report from the competent authority and giving an opportunity to the parties of being heard and after making such further inquiry, if any, as may be necessary, pass such order as it thinks fit and the order of the appropriate Government shall be final.
(3) Before hearing the appeal the appropriate Government shall furnish the appellant with a copy of the report referred to in sub-section (2), on his application and at his cost.
(4) Where an appeal is preferred under sub-section (1), the appropriate Government may stay the enforcement of the order of the competent authority for such period and on such conditions as it thinks fit.
[Section 10, R.A.]
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