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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(ii) in The Land Acquisition Act, 1894

(ii)in every such case the person interested may appear by a next friend or, in default of his appearance by a next friend, the Collector or Court, as the case may be, shall appoint a guardian for the case to act on his behalf in the conduct thereof;