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[Cites 0, Cited by 2] [Section 2A] [Entire Act]

State of Maharashtra - Subsection

Section 2A(2) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(2)Whether any question is decided by an officer so authorised by the State Government, any person aggrieved by such decision may file an appeal to the State Government within ninety days from the date of such decision.