Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5C(3)] [Section 5C] [Entire Act] Union of India - Subsection Section 5C(3)(b) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 (b)under an order of the appellate officer made in an appeal under this Act.