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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttarakhand - Subsection

Section 30(1) in Uttarakhand River Valley (Development and Management) Act, 2005

(1)Any person or body aggrieved by the order of the Authority may file revision before the Chief Secretary of the State Government which may pass such order in relation to as it may think fit.