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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(1) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958

(1)Any person aggrieved by an order made under section 7 may, within sixty days from the date of such order, prefer an appeal to such authority as may be appointed by the State Government.