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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

(2)On receipt of an appeal under sub-section (1), the State Government may, after calling for a report from the competent authority and after making such further inquiry as it may consider necessary, pass such orders as it deems fit and the orders of the State Government shall be final.