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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(12) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999

(12)Any person aggrieved by an order made under sub-section (7) or sub-section (9) may, within thirty days from the date of communication of such order to him, appeal against it to the District JUdge of the District in which such property is seized or attached.