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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Bombay Presidency - Subsection

Section 9(5) in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972

(5)On receipt of the appeal petition, the State Government may, either admit the appeal, or after calling for the record and giving the appellant an opportunity to be heard, reject it.