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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

NCT Delhi - Subsection

Section 28(2)(n) in The Delhi School Education Act, 1973

(n)the form in which, and the time within which, an appeal shall be preferred to the Administrator against an order made in relation to the transfer, mortgage or lien of any school property;