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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(c) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

(c)in the case of an appeal from an order under section 5C, within twelve days from the date of such order: