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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(5)(a) in Gujarat Special Investment Region Act, 2009

(a)Any person aggrieved by the decision of the Regional Development Authority under sub-section (4) may, within fifteen days (including public holidays) from the date of decision, may prefer an appeal to the Disputes Resolution Forum set up under clause (2) of section 25.