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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Rules, 1966

(1)An appeal preferred under Section 9 of the Act shall be in writing, shall setforth concisely the grounds of objection to the order appealed against, and shall be accompanied by a copy of such order.