Section 12(2)(c) in The Gujarat Prohibition of Transfer of Immovable Property and Provision for Protection of Tenants from Eviction from Premises in Disturbed Areas Act, 1991

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

(c)the manner in which, the time within which and fees on payment of which, an appeal may be filed under section 6

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