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 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(e) in The Evacuee Interest (Separation) Act, 1951

(e)the form and manner in which appeals may be preferred against the order of competent officers and the procedure to be followed by appellate officers;