Section 9(2)(a) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(2)(a) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972

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

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State of Gujarat - Subsection

Section 9(2)(a) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972