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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(6) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(6)Any person aggrieved by an order of the prescribed authority refusing to grant the permission under sub-section (4), may within such time as may be prescribed, prefer an appeal to the State Government and the State Government shall, after hearing the appellant, decide such appeal and its decision shall be final.