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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttarakhand - Subsection

Section 29(1) in Uttarakhand River Valley (Development and Management) Act, 2005

(1)Any order passed or decision taken by the Authority or officer in respect of matters to be determined for the purposes of this Act shall, subject only to revision if any provided under this Act, be final.