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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(4) in The Rajasthan District Boards Act, 1954

(4)An appeal shall lie to the High Court from the Order of the Election Court under this section on a point of law only and may be preferred within one month from the date of such order exclusive of the time requisite for obtaining a copy thereof.