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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2) in The Jaipur Development Authority Act, 1982

(2)Where any direction is given to any local authority, other authority or person under sub-section (1), such authority or person may, within fifteen days from the date of receipt of such direction, appeal to the State Government against such direction, and the decision of the State Government thereon shall be final.