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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(3)(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(a)On receipt of such an application, the Deputy Commissioner shall serve on each of the person interested in the application, other than the applicant, a notice of the date on which he intends to hear the application.