Section 9(2)(b) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(2)(b) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(b)in the case of in appeal from an order [under Section 4-A or Section 7] [Substituted by Act 2 of 1983.] within [twelve days] [Substituted by Act 2 of 1983.] from the date on which the order is communicated to the appellant.

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State of Odisha - Subsection

Section 9(2)(b) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972