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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Haryana - Subsection

Section 49(4) in Faridabad Complex (Regulation and Development) Act, 1971

(4)The order of the appellate authority confirming, setting aside or modifying the notice or order appealed from, shall be final :Provided that the notice or order shall not be modified or set aside unless the aggrieved party is given an opportunity of being heard.