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State of Haryana - Section

Section 20 in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

20. Appeals.

- Any person aggrieved by an order of the competent authority refusing to grant the permission referred to in sub-section (1) of section 19 may, within such time as may be prescribed, prefer an appeal to the State Government and the decision of the State Government on such appeal shall be final.