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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(2) in Himachal Pradesh Road Infrastructure Protection Act, 2002

(2)The revisional authority shall within 15 days of the filing of revision application against the order of the appellate authority pass an order confirming or setting aside the order of the appellate authority. The Government shall not pass such order under this section prejudiced to any person without giving such person a reasonable opportunity of being heard.