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[Cites 0, Cited by 16] [Section 83(8)] [Section 83] [Entire Act]

State of Rajasthan - Subsection

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

(b)any person aggrieved by any threatened act or injury from the Authority affecting his rights may refer the dispute to the Tribunal with in thirty days of the communication or knowledge of such threatened act or injury;