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 4] [Section 9] [Entire Act] Union of India - Subsection Section 9(5) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 (5)The costs of any appeal under this section shall be in the discretion of the appellate officer.
