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Report No. 10 18. Completion of proceedings.- (1) All the proceedings that are necessary to be taken under this Act from the date of the issue of the notification under sub-section (1) of section 4 to the date fixed for the first hearing under sub-section (2) of section 10 shall be completed within a period of eight months, unless the appropriate Government, for reasons to be recorded in writing, extends the time by a further period not exceeding four months. (2) The Collector shall complete all proceedings under section 12 (including the making of any order under sub-section (2) or a reference under sub-section (3) of that section) within four months from the date fixed for the first hearing under sub-section (2) of section 10.    |
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