Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Bombay Presidency - Subsection Section 9(2) in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972 (2)Every such appeal shall specify the full name and address of the applicant, and shall clearly set out in brief the grounds on which the appeal is made.
