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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Assam - Subsection

Section 57(2) in Assam State Housing Board Act, 1972

(2)On receipt of an appeal under sub-section (1) the State Government may, after calling for a report from the competent authority, and after hearing the appellant and making such further inquiry, if any, as may be deemed necessary, pass such orders as it thinks fit and the order of the State Government shall be final.