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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in Rajasthan Prevention of Anti-Social Activities Act, 2006

(3)An appeal from any order made by the State Government or, as the case may be, by the authorized officer rejecting application for restoration of attached property shall lie to the court of sessions having jurisdiction over the place where the property in question is situated.