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[Cites 0, Cited by 0] [Section 77(8)] [Section 77] [Entire Act]

State of Rajasthan - Subsection

Section 77(8)(b) in Ajmer Development Authority Act, 2013

(b)any person aggrieved by any threatened act or injury from the Authority affecting his rights may refer the dispute to the Tribunal within thirty days of the communication or knowledge of such threatened act or injury, and the decision of the Tribunal shall be final.