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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(8) in Rajasthan Special Investment Regions Act, 2016

(8)Except as otherwise provided, any person aggrieved by an order of the Regional Development Authority may file an appeal before the appellate authority within thirty days of the communication of such order to him and the decision of the appellate authority shall be final.