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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1)(b) in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955

(b)if it lies to the Board of Revenue, within sixty days, of the order appealed from, exclusive of the time requisite for obtaining a certified copy thereof.