Section 8(7)(b) in The Delhi Apartment ownership Act, 1986

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NCT Delhi - Subsection

Section 8(7)(b) in The Delhi Apartment ownership Act, 1986

(b)Where an appeal has bee preferred under sub section (4), within sixty days from the date on which the appeal is finally disposed of by the District Court, or where any further appeal is preferred to a higher court, by such higher court,

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NCT Delhi - Subsection

Section 8(7)(b) in The Delhi Apartment ownership Act, 1986