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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(3) in Himachal Pradesh Apartment Ownership Act, 1978

(3)Any person, being aggrieved by an order of rejection, may, within thirty days from the date of such order or within such further period as the appellate authority may allow on sufficient ground being shown, appeal to the State Government, whose order on the appeal shall be final.