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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Gujarat - Subsection

Section 52(2) in The Gujarat Rural Housing Board Act, 1972

(2)On receipt of an appeal under sub-section (1), the State 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 it thinks fit and the order of the State Government shall be final.