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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(1) in Himachal Pradesh Road Infrastructure Protection Act, 2002

(1)Any person aggrieved by an order passed in appeal by the appellate authority under section 9 may, within 15 days of the communication of such order, make an application to the Government seeking revision.