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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(3) in The Hyderabad Court of Wards Act, 1350 F

(3)The [Collector] [Substituted by A.O., 1956.] may either himself make an inquiry under sub-section (1) or (2) or direct a [Deputy or Assistant Collector] [Substituted by A.O., 1956.] or any other person to make necessary inquiry.