Section 9(2)(a) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972

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

State of Odisha - Subsection

Section 9(2)(a) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(a)in the case of any appeal from the order under Section 5, within [twelve days] [Substituted by Act 2 of 1983.] from the date of publication of the order under Sub-Section (1) of that section; and

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State of Odisha - Subsection

Section 9(2)(a) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972