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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttarakhand - Subsection

Section 27(3) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(3)Any person aggrieved by an order passed under sub-section (1) may within thirty days from the date of such order, prefer an appeal to the Secretary, Tourism, State Government and the decision of the Secretary, Tourism, State Government in such appeal shall be final.