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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(3) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(3)Where an application is made to the prescribed authority under sub- section (2), the prescribed authority after giving the parties an opportunity of being heard, may make such order thereon as it may deem fit.