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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 16(1) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(1)If any applicant is aggrieved by any decision of the State Road Authority under Section 15(3) or 15(5), may, within 30 days from the date of such order, prefer an appeal to the Commissioner/Secretary, PWD/RWD, as the case may be.