Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(3) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(3)Any person aggrieved by an order of the prescribed authority granting or refusing to grant the permission referred to in sub- section (1) may, within such time as may be prescribed, prefer an appeal to the Tribunal whose decision thereon shall be final.