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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

Chota Nagpur Division - Subsection

Section 24(3)(a) in Chota Nagpur Tenancy Act, 1908

(a)On receipt of an application under the proviso to clause (b) of subsection (1) or under sub-section (2), the Deputy Commissioner shall serve on the parties interested, other than the applicant, a notice of the date on which he intends to hear the application.