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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(2)(n) in The Haryana School Education Act, 1995

(n)the form in which, and the time within which, an appeal shall be preferred to the Government against an order made in relation to the transfer, sale, mortgage or lien or lease of any school property;