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State of Assam - Section

Section 51 in The Assam Frontier (Administration of Justice) Regulation, 1945

51. Limitation other conditions.

- Every petition of appeal under Section 47 or Section 48, and every application under Section 50 shall be accompanied by a copy of the order against which the appeal or application is made and shall be filed within thirty days of the date of such order, excluding the time taken in procuring a copy of the orders.