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[Cites 0, Cited by 0] [Section 285] [Entire Act]

State of Telangana - Subsection

Section 285(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)The Judge may, and on the application of any party to the appeal, shall call as a witness the person appointed under sub-section (1) for making the valuation and, when he is so called, any party to appeal shall be entitled to cross examine him.