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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2) in Gujarat Devasthan Inams Abolition Act, 1969

(2)Any person aggrieved by the decision of the authorised officer under the proviso to subsection (1) may file an appeal to the State Government within sixty days from the date of such decision.