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

Union of India - Subsection

Section 14(2) in The Ancient Monuments and Archaeological Sites and Remains (Framing of Heritage Bye-laws and Other Functions of the Competent Authority) Rules, 2011

(2)The Central Government shall consider the appeal and dispose of the appeal within a period of ninety days from the date of receipt of appeal.