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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Telangana - Subsection

Section 40(2) in Telangana Jagirdars Debt Settlement Act, 1952

(2)When an application made under section 11 is heard and disposed of ex parte under sub-section (1) the decision on the preliminary issues or the award shall not except for sufficient reasons, be reopened merely on the ground that any of the parties thereto did not appear at the hearing.