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[Cites 0, Cited by 47] [Entire Act]

State of Himachal Pradesh - Section

Section 36 in The Punjab Land Revenue Rules

36.

In fixing date for the hearing of parties and their witnesses, in adjourning proceedings and in dismissing applications on default or for other sufficient reasons, a Revenue Officer will, so far as the nature of the case may require or permit, be guided generally by the principles of the procedure for the time being in force in Revenue Courts.