Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Arunachal Pradesh - Section Section 47 in Arunachal Pradesh Housing Board Act, 2014 47. Decision of Tribunal to be final. - The decision of the Tribunal on any matter referred to it under this Act shall, subject to the provision of section 48, be final.
