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[Cites 0, Cited by 9] [Entire Act]

State of Punjab - Section

Section 36 in The Punjab Land Revenue Rules

36. In fixing dates, etc., Revenue-officer to follow procedure of revenue court.

- In fixing dates for the hearing of parties and their witnesses, in adjourning proceedings, and in dismissing applications on default or for other sufficient reason, a Revenue-officer will, so far as the nature of the case may require or permit, be guided generally by the principles of the procedure for the time being in force in revenue courts.