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

NCT Delhi - Subsection

Section 17(3) in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007

(3)On receipt of any such appeal, the appellate authority shall after giving the appellantreasonable opportunity of being heard and after making such enquiry, as it deems proper,dispose of the appeal for reasons to be recorded in writing.