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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(2) in Rajasthan Special Investment Regions Act, 2016

(2)The appellate authority, after affording a reasonable opportunity of hearing to the parties may accept or reject the appeal filed under sub-section (1) or modify the decision taken by a Regional Development Authority.