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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(v) in Jodhpur Development Authority Appellate Tribunal Rules, 2017

(v)in case, the appellant or any other person within his knowledge has filed any such suit writ petition, appeal or proceedings as mentioned above in any court, brief description of the same shall be given in the memorandum of appeal,