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[Cites 0, Cited by 0] [Section 20A(1)] [Section 20A] [Entire Act]

State of Haryana - Subsection

Section 20A(1)(b) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(b)an appeal from the order of the Sub-Divisional Officer (Civil) appointed to perform the functions of the Controller shall lie to the District Judge conferred with the powers of the appellate authority and a revision from the order of such appellate authority shall lie to the High Court; and