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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Rajasthan - Subsection

Section 78(2) in The Rajasthan District Boards Act, 1954

(2)Where an appeal lies, it shall filed within thirty days of the communication of the order or of the date on which the order is, under the provisions of this Act, deemed to have been communicated.