Section 9(2)(b) in The Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

(b)in the case of an appeal from an order under section 7, within thirty days from the date on which the order is communicated to the appellant:

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