Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 34 in Faridabad Complex (Regulation and Development) Act, 1971

34. Appeal.

- Any person aggrieved or affected by an order of the Chief Administrator under sub-section (2) of section 32 may within sixty days from the date of such order, prefer an appeal to the State Government and the order of the State Government on such appeal shall be final.