 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Public Premises (Eviction of Unauthorized Occupants) Act, 1971 9. Appeals.- (1) An appeal shall lie from every order of the estate officer made in respect of any public premises under [section 5 of Section 5B [or section 5C]] or section 7 to an appellate officer who shall be the district judge of the district in which the public premises are situate or such other judicial officer that district of not less than ten years’ standing as the district judge may designate in this behalf. (2) An appeal under sub-section (1) shall be preferred.- (A) in the case of an appeal from an order under section 5. within twelve days from the date.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back