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State of Rajasthan - Section

Section 19 in Jodhpur Development Authority Appellate Tribunal Rules, 2017

19. Repeal and savings.

(1)All notifications circulars, orders issued by the State Government, from time to time, in relation to matters covered by these rules and which are not consistent to these rules, shall stand superseded to the extent of inconsistency as from the date of the commencement of these rules.
(2)Any action taken or things done under superseded notification, circular, orders prior to coming into force of these rules shall be deemed to have been taken or done under these rules.Form No. 1[See Rule 3(2) (c)]Before the Jodhpur Development Authority Appellate Tribunal Jodhpur List of DocumentsAppeal No. .....................................................Name of Parties:........... Appellant vs ............................ Respondent
S.No. Description of document No. of Papers Original or copy Remarks
         
         
DateSignature of Appellate with addressForm No. II[See Rule 3(8)(i)]Jodhpur Development Authority Appellate Tribunal JodhpurNotice to Respondent of the day fixed for the hearing of the appeal
Appellant:   Respondent
....................... vs. ...................... JodhpurDevelopmentAuthority,Jodhpur & ...............
Appeal No. ................................../20 .................................... against the order No. ................. dated .................../passed by the ..................................... Jodhpur Development AuthorityTo,.....................................Jodhpur Development Authority, JodhpurTake notice that an appeal from the order, as shown above has been presented by the appellant and registered in this Tribunal and that the the day of /20 at 11:03 A. M, has been fixed by this Tribunal for the hearing of this appeal, (Copies of Appeal and impugned order enclosed.)If no appearance is made on your behalf by yourself, your pleader, or by someone by law authorised to act for you in this appeal, it will be heard and decided in your absence.Given under my hand and the seal of the Tribunal this the day of /20 ....Form No. III[See Rule 8(ii)]Requisition For Record
No. ....................../T/g.................... Dated...............................
.................................................... vs. Jodhpur Development Authority, JodhpurTo,Jodhpur Development Authority, JodhpurKindly transmit to this Tribunal, the record specified below, I have satisfied myself that the production of the original record is actually necessary, The record should reach to this Tribunal before............... the next date of hearing.Particulars of Record Sent For