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[Cites 0, Cited by 0] [Section 77(8)] [Section 77] [Entire Act]

State of Rajasthan - Subsection

Section 77(8)(a) in Ajmer Development Authority Act, 2013

(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