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[Cites 0, Cited by 0] [Section 32B] [Entire Act]

State of Gujarat - Subsection

Section 32B(1) in Gujarat Industrial Development Act, 1962

(1)Any person aggrieved by the order of the Corporation levying the development charges under section 32A, may prefer an appeal to the State Government within such period, accompanied by such fees and in such manner as may be prescribed.