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[Cites 0, Cited by 0] [Section 51(3)] [Section 51] [Entire Act]

State of Haryana - Subsection

Section 51(3)(ii) in Haryana Chit Funds Rules, 2018

(ii)The order shall be proclaimed at some place on, or adjacent to such property by beat of drums or other customary mode, and a copy of the order shall be affixed on a conspicuous part of the property and upon a conspicuous part of the village chaupal and where the property is land paying revenue to the State Government, also in the office of the Deputy Commissioner of the revenue area, the Block Development Officer and the Tehsildar within whose jurisdiction the property is situated.