Section 9 in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992
9. Appeals.
- Any person aggrieved by an order passed by the Competent Authority under the provisions of the Act may appeal against such order to the Government within thirty days from the date of receipt of such order and the Government may, after giving an opportunity to the parties pass such orders as they deem fit and the decision of the Government thereon shall be final.
