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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(2) in The Maharashtra Agricultural Debtors Relief Act, 1947

(2)When an application made under section 4 is heard and disposed of ex pa under sub-section (1), the decision on the preliminary issues or the award shall not, except for sufficient reasons be re-opened merely on the ground that any of the parties thereto did not appear at the hearing.