Section 9(2)(b) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

[Cites 0, Cited by 4] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(b) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

(b)in the case of an appeal from an order under section 5B or section 7, within twelve days from the date on which the order is communicated to the appellant; and

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Union of India - Subsection

Section 9(2)(b) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971