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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(5)(b) in Gujarat Special Investment Region Act, 2009

(b)The Disputes Resolution Forum, after hearing the Regional Development Authority and the aggrieved person and considering all relevant facts, may accept or reject the appeal filed under sub-section (5) or modify the decision taken by the Regional Development Authority.