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[Cites 0, Cited by 171] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(1) in Real Estate (Regulation And Development) Act, 2016

(1)The appropriate Government or the competent authority or any person aggrieved by any direction or order or decision of the Authority or the adjudicating officer may prefer an appeal to the Appellate Tribunal.