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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 29(4) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(4)If a person is aggrieved by an order issued by a State Road Authority under Section 29(3), he may prefer an appeal within 7 days from the date of such order to the Collector of the district, whose decision in the matter shall be final.