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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(5)(c) in Gujarat Special Investment Region Act, 2009

(c)In case of rejection of appeal or modification of the decision of Regional Development Authority under clause (b) above, the aggrieved person may prefer second appeal to the Disputes Settlement Mechanism set up under section 26 within fifteen days (including public holidays ) of the decision of the Disputes Resolution Forum.