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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Rajasthan - Subsection

Section 92(12) in The Rajasthan Urban Improvement Act, 1959

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