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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Puducherry - Subsection

Section 49(2)(n) in Puducherry School Education Act, 1987

(n)the form in which and the time within which, an appeal shall be preferred to the Government against an order made in relation to the transfer, mortgage or lease of any school property ;