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[Cites 0, Cited by 0] [Section 64] [Entire Act]

NCT Delhi - Subsection

Section 64(3) in The Delhi Lands Reforms Act, 1954

(3)If the Tahsildar finds that the application has been duly made he shall cause to be served on the Asami or publish in the manner prescribed a notice in the from to be prescribed requiring him to appear and show cause on a date to be fixed why the holding be not held as abandoned.