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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

Chota Nagpur Division - Subsection

Section 4(5)(ii) in The Chota Nagpur Tenancy Rules, 1959

(ii)If the transferee fails to appear either in person or through his duly authorised agent on the date and time specified in the notice, or extended date, the Deputy Commissioner may proceed to decide the dispute ex parte.]