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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(2)(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(a)On receipt of such an application the Deputy Commissioner shall serve in the prescribed manner on the parties interested other than the applicant, notice of the date on which he intends to hear and decide the application.