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[Cites 0, Cited by 0] [Section 183B] [Entire Act]

State of Rajasthan - Subsection

Section 183B(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)The inquiry on an application under sub-section (1) shall be made in a summary manner and shall be concluded, as far as practicable, within the prescribed period and after affording a reasonable opportunity of being heard to the person alleged to be a trespasser.