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[Cites 0, Cited by 16] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

(4)Every appeal under this section shall be disposed of by the appellate officer as expeditiously as possible and every endeavour shall be made to dispose of the appeal finally within one month from the date of filing the appeal, after providing the parties an opportunity of being heard.