Section 16(2) in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992
(2)Any person aggrieved by an order under sub¬section (1) may appeal against that order within fifteen days from the date thereof to the Government. The Government may after giving an opportunity to the parties to the appeal make such orders as they deem fit and the decision of the Government thereon shall be final.
