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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Rajasthan - Subsection

Section 80(3) in Rajasthan Land Revenue Act 1956

(3)After hearing the parties, if they appear, the appellate authority may confirm, vary or reverse the order appealed against; or may direct such further investigation to be made or such additional evidence to be taken, as it may think necessary; or may itself take such additional evidence;or may remand the case for disposal with such directions, as it think fit.