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[Cites 0, Cited by 0] [Section 10] [Entire Act]

NCT Delhi - Subsection

Section 10(2) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004

(2)Any person aggrieved by an order under this section may appeal to the Government within such time and in such manner as may be prescribed in this behalf and the decision of the Government in this regard shall be final.