Section 9(2)(a) in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968

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State of Andhra Pradesh - Subsection

Section 9(2)(a) in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968

(a)in the case of an appeal from an order under Section 5, within fifteen days from the date of publication of the order under sub¬section (1) of that section ; and

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State of Andhra Pradesh - Subsection

Section 9(2)(a) in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968