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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

(2)Any person aggrieved by an order under this section may appeal to the State Government within such time and in such manner as may be prescribed in this behalf and the decision of the State Government shall be final.