Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Rajasthan - Subsection Section 11(6) in Rajasthan Urban Land (Certification of Titles) Act, 2016 (6)An appeal against the order passed under sub-section (5) shall lie to the Tribunal and such appeal may be preferred within sixty days from the date of such order.
