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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(7)(ix) in Arunachal Pradesh Water Supply Act, 2015

(ix)Any person aggrieved by the orders of the Executive Engineer, under the foregoing sub-clause may appeal to the Superintending Engineer, having jurisdiction over the area and he shall dispose of the appeal after affording a reasonable opportunity of being heard to the person concerned. His decision thereon shall be final.