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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Bihar - Subsection

Section 60(2) in The Bihar State Housing Board Act, 1982

(2)On receipt of an appeal under sub-section (1), the Government or any officer duly authorised by the Government may, after calling for a report from the Competent Authority and after making such further inquiry, if any, as may be necessary pass such orders as they think fit and such orders shall be final.