Section 33(1)(b) in The Bihar Apartment Ownership Act, 2006

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(1)(b) in The Bihar Apartment Ownership Act, 2006

(b)The Appellate Authority, after giving opportunity to be heard to the parties, may pass such order, as Appellate Authority shall deem fit, either confirming, modifying or setting aside the order of the Competent Authority, and shall record its reasons in writing. The order of the Appellate Authority shall be final and conclusive.

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State of Bihar - Subsection

Section 33(1)(b) in The Bihar Apartment Ownership Act, 2006