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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(2) in The Jammu and Kashmir Development Act, 1970

(2)Any person aggrieved by an order under sub-section (1) may appeal to the Government against that order within thirty days from the date thereof, and the Government may after hearing the parties to the appeal, either allow or dismiss the appeal or may reverse or very any part of the order.