Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Bombay Presidency - Subsection Section 9(4) in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972 (4)Every such appeal shall be accompanied by the original or a certified copy of the decision of the Collector against which the appeal is made.
