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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 8(2) in Arunachal Pradesh Heritage Act, 2015

(2)The owner, if aggrieved by the said order shall be at liberty to file appropriate applications for alternations, modifications of the said order as issued by the Authority, who shall then dispose off the same by a speaking order at the earliest.