Section 12(2)(b) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988

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State of Jammu-Kashmir - Subsection

Section 12(2)(b) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988

(b)in the case of an appeal from an order under section 7, or 10 within twelve days from the date on which the order is communicated to the appellant; and

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State of Jammu-Kashmir - Subsection

Section 12(2)(b) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988