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 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954

(2)Every such application for revision shall be accompanied by a copy of the order of the Settlement Officer against which it has been field and shall set forth concisely and under distinct heads the ground of objection to such order with any argument or narrative.