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] [Entire Act] State of Rajasthan - Section Section 12 in Jodhpur Development Authority Appellate Tribunal Rules, 2017 12. Order or judgment of appeal. - The Tribunal, after hearing the parties shall pass the order or judgment in writing and shall be signed with date who pronounced oi delivered it.
