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State of Rajasthan - Section

Section 11 in Jodhpur Development Authority Appellate Tribunal Rules, 2017

11. Reply of respondent.

- The respondent shall, on or before the first hearing oi within such time as the Tribunal may permit, from time to time, file reply to the appeal along with copy or copies of the documents on which he rely along with a list of document and affidavits in support of the contents of reply and documents.