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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(2) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(2)The authority hearing the appeal may, after giving an opportunity to the appellant to be heard, pass such order as it may think fit and the decision of such authority shall be final. An appeal shall be disposed of within 30 days from the date of filing.