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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(2)(b) in Bombay Government Premises (Eviction) Act, 1955

(b)in the case of an appeal from an order under section 5, within thirty days from the date of the service of the notice relating to the order under sub-section (1) or (2) of that section, as the case may be :