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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Vindhya Province - Subsection

Section 21(1) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(1)On receipt of an application under Section 20, the Tahsildar shall issue notice to the applicant and other interested persons, if any, and after giving the parties an opportunity of being heard, shall make an enquiry in the prescribed manner.