LexSection 36R — Jurisdiction, powers and authority of Appellate Tribunal.
The National Housing Bank Act, 1987
1 [ 36R. Jurisdiction, powers and authority of Appellate Tribunal. --An Appellate Tribunal shall exercise the jurisdiction, powers and authority to entertain appeals against any order made or deemed to have been made by the recovery officer under this Act.]Open in Lexace · Ask the AI about this section