Section 3(iii) in The Land Acquisition Act, 1894

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Union of India - Subsection

Section 3(iii) in The Land Acquisition Act, 1894

(iii)the provisions of [Order XXXII of the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908)] [Substituted by Act 62 of 1984, Section 3, for " Chapter XXXI of the Code of Civil Procedure, 1882 (14 of 1882)" (w.e.f. 24.9.1984).], shall, mutatis mutandis, apply in the case of persons interested appearing before a Collector or Court by a next friend, or by a guardian for the case, in proceedings under this Act; and

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Union of India - Subsection

Section 3(iii) in The Land Acquisition Act, 1894