Section 3(1)(ii) in The Assam Administrative Tribunal Regulations, 1977

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1)(ii) in The Assam Administrative Tribunal Regulations, 1977

(ii)"Appeal" means an appeal preferred under sub-section (1) of Section 4 of the Act, and includes applications for review, restoration or for setting aside an ex parte order.

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State of Assam - Subsection

Section 3(1)(ii) in The Assam Administrative Tribunal Regulations, 1977