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

State of Tamilnadu - Subsection

Section 14(4) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973

(4)The enquiry shall be summary. The District Munsif shall hear the parties, afford them a reasonable opportunity for adducing any oral or documentary evidence and give his decision, in writing.