Section 9(2)(b) in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964

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State of Rajasthan - Subsection

Section 9(2)(b) in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964

(b)in the case of an appeal from an order under Section 7 within fifteen days from the date on which the 'order is communicated to the appellant : Provided that the appellate officer may entertain the appal after the expiry of the said period of fifteen days , if he is satisfied that the appellant was prevented sufficient cause from filling the appeal in time.

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State of Rajasthan - Subsection

Section 9(2)(b) in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964