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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Chattisgarh - Subsection

Section 34(3) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(3)The State Government, after giving reasonable opportunity to be heard, by order, may remand any case for further enquiry or decision or may pass any other order as may be deemed just and proper, and its order shall be final.