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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(2) in Development Authority Bye-laws for Conservation of Heritage Sites

(2)On receipt of an appeal under sub-bye-law (i), the appellate authority shall after giving the appellant an opportunity of being heard, pass such order as it, deems fit and the decision of appellate authority on such appeal shall be final.