Section 10(2)(a) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2)(a) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968

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

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State of Kerala - Subsection

Section 10(2)(a) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968