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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(7) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996

(7)A claimant who is dissatisfied with the decision of he Commission, may prefer an appeal against such decision to the Gauhati High Court and such appeal shall be heard and disposed of by not less than two Judges of that High Court.