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[Cites 0, Cited by 0] [Section 32D] [Entire Act]

State of Punjab - Subsection

Section 32D(4) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(4)Without prejudice to any action under sub-section (3), the State Government may of its own motion call for any record relating to the draft statement of any time and, after affording the person concerned an opportunity of being heard, pass such order as it may deem fit.