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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(5)(d) in Gujarat Special Investment Region Act, 2009

(d)The Disputess Settlement Mechanism after hearing the Regional Development Authority and the aggrieved person, may accept or reject the appeal. The decision taken by the Disputes Settlement Mechanism shall be final and binding to the parties.