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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(3) in The East Punjab Utilization of Lands Act, 1949

(3)The Commissioner shall decide the appeal after giving the parties an opportunity of being heard and if necessary, after sending for the records of the case from the Collector and after making such enquiry as he thinks fit either personally or thorough the Collector.