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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(9) in Rajasthan Special Investment Regions Act, 2016

(9)Except as otherwise provided, any dispute arising out of any provision of this Act may be referred to the appellate authority by a Regional Development Authority. The decision of the appellate authority thereon shall be final and binding on all the parties thereto.