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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 54(1) in Arunachal Pradesh Housing Board Act, 2014

(1)Save as otherwise expressly provided in this Act, every order made by a competent authority or an appellate officer under this chapter shall be final and shall not be called in question in any original suit, application or execution proceedings,