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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(4) in Gujarat Devasthan Inams Abolition Act, 1969

(4)Any person aggrieved by an order making the correction in the award under this section may file an appeal against such order to the State Government and subject to the decision in appeal of the State Government, the order shall be final.