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Supreme Court: ‘Appellate Officer’ Under Public Premises Act, 1971 is Not Persona Designata - (22 Feb 2018)

Supreme Court has held that the appellate officer while exercising power u/s 9 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971, does not act as a persona designata but in his capacity as civil court.

Tags : SUPREME COURT   PUBLIC PREMISES  

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