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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(5)(b) in Champaner-Pavagadh Archaeological Park World Heritage Area Management Authority Act, 2006

(b)The State Government after hearing the appellant may confirm, modify the decision or reject the appeal and the decision of the State Government shall be final: