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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tripura - Subsection

Section 13(2) in Tripura Markets Act, 1979

(2)Any person may file a second appeal to the prescribed authority against the orders of the District Magistrate within 30 days of the date of intimation of such orders :Provided that the limit of 30 days may be waived at the discretion of the appropriate authority in individual cases.