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[Cites 0, Cited by 4] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2) in The Punjab Security of Land Tenures Act, 1953

(2)On receipt of an application the Assistant Collector shall, after giving to the parties notice in writing and a reasonable opportunity to be heard, determine the dispute summarily, and shall keep a memorandum of evidence and a gist of his final order with brief reasons therefor.