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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(3)Before making the division or appraisement the referee shall give notice to the landowner and the tenant of the time and place at which the division or appraisement will be made, but, if either the landowner or the tenant fails to attend either personally or by agent, the referee may proceed ex-parte.