Legal Document View

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
[Cites 0, Cited by 10] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(a) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

(a)in the case of an appeal from an order under section 5, within twelve days from the date of publication of the order under sub-section (1) of that section;