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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1) in Jodhpur Development Authority Appellate Tribunal Rules, 2017

(1)Where the memorandum of appeal is not drawn up in the manner hereinbefore specified, it may be rejected or be returned to the appellant for the purpose of being amended within a time to be fixed by the Tribunal or be amended then and there.