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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Uttarakhand - Subsection

Section 14(4)(b) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(b)Any person aggrieved by an order under sub-section (4) may appeal to the State Government against that order within thirty (30) days from the communication thereof and the State Government may pass such orders as it thinks fit.