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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of Rajasthan - Subsection

Section 175(5) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(5)If no such appearance is made, or if appearance is made but the liability to ejectment is not contested the court shall pass order on the application as it may deem proper.