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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2) in Madhya Pradesh Investment Region Development and Management Act, 2013

(2)The appellate authority, after hearing the Agency and the aggrieved person and considering all relevant facts, may accept or reject the appeal or modify the decision taken by the Agency. The decision of the appellate authority shall be final.