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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2)(a) in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997

(a)in the case of an appeal from an order under section 5, within thirty days from the date of the order, and