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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(3) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(3)The appeal under this section shall be heard and disposed of in such manner as may be prescribed:Provided that before disposing of an appeal, the appellant shall be given a reasonable opportunity of being heard.