Section 9(2)(a) in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2)(a) in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972

(a)in the case of an appeal from an order under Section 5, within thirty days from the date of publication of the order under sub-section (1) of that section; and

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State of Haryana - Subsection

Section 9(2)(a) in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972