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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(i) in The Itki Tuberculosis Sanatorium (Regulation of Buildings) Rules, 1953

(i)An appeal filed under Section 10 shall be in form generally followed in preparing a memorandum of appeal filed in the Civil Court and the grounds on which the appeal is based shall be set out clearly and precisely.