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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(3) in The United Provinces Tenancy Act, 1939

(3)Before passing orders under this section, the Assistant Collector may make such inquiry as he considers necessary and shall give to such joint holders as have not joined in the application and the tenants of sir, if any, an opportunity to show-cause, if they wish to, why the demarcation should be made in any particular way.