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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(1) in Development Authority Bye-laws for Conservation of Heritage Sites

(1)Any person aggrieved by an order of the Vice-Chairman under these bye-laws, may within thirty days from the date on which the decision is communicated to him prefer an appeal to the Government.