Section 32(2)(b) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

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State of Bihar - Subsection

Section 32(2)(b) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(b)After serving the notice required by clause (a) and hearing the parties and the enquiry the Deputy Commissioner may, in cases where settlement has been made, either confirm or modify or set aside

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State of Bihar - Subsection

Section 32(2)(b) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949