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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of Rajasthan - Subsection

Section 175(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(3)On an application being made under this section, the court shall issue a notice to the opposite party to appear within such time as may be specified therein and show cause why he should not be ejected from the area so transferred or sublet or purported to be transferred or sub-let.