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[Cites 0, Cited by 0] [Section 21L] [Entire Act]

State of Maharashtra - Subsection

Section 21L(5) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(5)Every appeal shall be decided by the Chief Executive Officer within a period of three weeks from the date of filing an appeal and every order rejecting the appeal shall state briefly the grounds for such rejection.