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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Himachal Pradesh - Subsection

Section 52(2) in Himachal Pradesh Waqf Rules, 2016

(2)All persons who appear in response to the notice shall be heard on the time fixed for hearing and the inquiry officer may grant adjournment not more than three opportunities for filing written statement containing objections and suggestions.