Section 16(5) in Gujarat Special Investment Region Act, 2009
(5)(a)Any person aggrieved by the decision of the Regional Development Authority under sub-section (4) may, within fifteen days (including public holidays) from the date of decision, may prefer an appeal to the Disputes Resolution Forum set up under clause (2) of section 25.(b)The Disputes Resolution Forum, after hearing the Regional Development Authority and the aggrieved person and considering all relevant facts, may accept or reject the appeal filed under sub-section (5) or modify the decision taken by the Regional Development Authority.(c)In case of rejection of appeal or modification of the decision of Regional Development Authority under clause (b) above, the aggrieved person may prefer second appeal to the Disputes Settlement Mechanism set up under section 26 within fifteen days (including public holidays ) of the decision of the Disputes Resolution Forum.(d)The Disputess Settlement Mechanism after hearing the Regional Development Authority and the aggrieved person, may accept or reject the appeal. The decision taken by the Disputes Settlement Mechanism shall be final and binding to the parties.
