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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(2) in Uttar Pradesh Rural Housing Board Act, 1983

(2)A person aggrieved by an order of the Rural Housing Commissioner, refusing permission or imposing restrictions or conditions under sub-section (1), may, within such time as may be prescribed, appeal to the Board whose decision thereon shall be final.