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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Haryana - Subsection

Section 8A(3) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(3)On receipt of an application under sub-section (2) the Assistant Collector shall, after giving to the parties notice in writing and a reasonable opportunity of being heard, determine the claim summarily, and shall keep a memorandum of evidence and a gist of his final order with brief reasons therefor.