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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in The Rajasthan Right to Hearing Act, 2012

(2)If the Public Hearing Officer does not comply with the provision of section 4, any person aggrieved by such noncompliance may submit complaint directly to the first appellate authority which shall be disposed of in the manner of a first appeal.