(3)(a)On receipt of an application under the proviso to clause (b) of subsection (1) or under sub-section (2), the Deputy Commissioner shall serve on the parties interested, other than the applicant, a notice of the date on which he intends to hear the application.Explanation. - For the purpose of this clause, the landlord shall be deemed to be a party interested in an application under sub-section (2).(b)After serving the notice required by clause (a) and hearing the parties and holding such inquiry as he thinks fit, the Deputy Commissioner shall distribute the rent of the holding in such manner as he considers fair and equitable and his decision shall be final.
