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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(1) in Chhattisgarh Rent Control Adaptation Rules, 2016

(1)Appeal shall be filed as appeal memo, in which the grounds for making appeal against the order passed by the Rent Controller shall be clearly stated and the appeal memo shall be presented in three copies duly signed and verified by the applicant and supported by an affidavit along with certified copy of impugned order.