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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(1)(a) in The Bihar Apartment Ownership Act, 2006

(a)Any person aggrieved by any order of the Competent Authority under this Act, may, within a period of thirty days of the communication of the order to him, prefer an appeal to the Appellate Authority in such form and manner as may be prescribed.