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[Cites 0, Cited by 7] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(2) in Karnataka Land Revenue Act, 1964

(2)If any party to a case or proceeding, whether in a formal or summary inquiry does not appear on the date fixed for hearing, after due service of a notice or summons on him, the case or proceeding may be heard and determined in his absence, or may be dismissed for default, as the case may be.