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[Cites 0, Cited by 22] [Section 83(8)] [Section 83] [Entire Act]

State of Rajasthan - Subsection

Section 83(8)(a) in The Jaipur Development Authority Act, 1982

(a)any person aggrieved by an order or notice of the Authority may file an appeal in the Tribunal within thirty days of the communication of such order or notice to him; and