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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Rajasthan - Subsection

Section 177(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(3)On an application being made under this section, the court shall issue a notice to the opposite party to appear within such time as may be specified therein and show-cause why he should not be ejected from the holding.