Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Bombay Presidency - Subsection Section 9(6) in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972 (6)If the appeal is admitted a date shall be fixed for hearing, and intimation thereof shall be given to the appellant or his authorised agent.
