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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(1) in Uttar Pradesh Accommodation Requisition Act, 1947

(1)An appeal from a decision of the Court under this Act shall lie to the District Judge within thirty days.The provisions of section 4, 5 and 12 of the Indian Limitation Act, 1908 shall be applicable to, appeals under this Act.]