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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttarakhand - Subsection

Section 24(1) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(1)Any party aggrieved by any decision or order of the Appellate Tribunal may file an appeal to the High Court within one hundred and twenty days from the date of communication of the decision or order of the Appellate Tribunal to him on any question of law arising out of such order.