Section 9(2)(a) in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964

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State of Rajasthan - Subsection

Section 9(2)(a) in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964

(a)in the case of an appeal from an order under Section 5, within 15 days from the date of,the Publication of the order under sub-section (1) of that section; and

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State of Rajasthan - Subsection

Section 9(2)(a) in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964