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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Chattisgarh - Subsection

Section 47(6) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(6)A person aggrieved by an order passed by the Highway Authority under sub-section (5) may prefer an appeal within fifteen days from the date when such order was communicated to him, to the Collector, whose decision in the matter shall be final.