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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 53(1)(ii) in Arunachal Pradesh Housing Board Act, 2014

(ii)the imposition of penalty under section 52, prefer an appeal to the Deputy Commissioner of the District in which the premises of the Board are situated or to any other officer, as the State Government may appoint in this behalf :