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[Cites 0, Cited by 0] [Section 97] [Entire Act]

NCT Delhi - Subsection

Section 97(2) in The Delhi Water Board Act, 1998

(2)The decision of the appellate authority shall be final:Provided that the Board and the Chief Executive Officer but not any other officer delegated any power by the Board may at any time, for reasons to be recorded in writing, revise or review any decision taken by any authority subordinate to it or to him.