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[Cites 0, Cited by 8] [Section 54] [Entire Act]

State of Bihar - Subsection

Section 54(2) in Bihar Regional Development Authority Act, 1974

(2)Any person aggrieved by an order under sub-section (1) may appeal to a Tribunal constituted under this Act against that order within thirty days from the date thereof; and the Tribunal may after hearing the parties to the appeal either allow or dismiss the appeal or reverse or vary the order or any part thereof.