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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttarakhand - Subsection

Section 29(1) in Uttarakhand Ropeways Act, 2014

(1)All orders made by the Licensing Authority under this Act except those which are made by the Collector under the provisions of the Land Acquisition Act, 2013, shall be appealable within thirty days from the date of order and the appeal shall lie to the State Government.