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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Telangana - Subsection

Section 42(4) in Telangana Urban Areas (Development) Act, 1975

(4)Any person aggrieved by the direction of the Director under sub-section (2) may appeal to the Government within thirty days from the date thereof; and the Government may, after giving an opportunity of hearing person aggrieved, either allow or dismiss the appeal or may reverse or vary any part of the direction.