Section 56(2)(r) in Administration of Evacuee Property Act, 1950

[Cites 0, Cited by 1] [Section 56(2)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(2)(r) in Administration of Evacuee Property Act, 1950

(r)the form and manner in which and the time within which appeals and applications for revision may be preferred under Chapter V and the fees payable in respect thereof;

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Union of India - Subsection

Section 56(2)(r) in Administration of Evacuee Property Act, 1950