Section 33(2)(k) in The Bihar Evacuee Property (Management) Act 1953

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Jharkhand - Subsection

Section 33(2)(k) in The Bihar Evacuee Property (Management) Act 1953

(k)the form in which any notice under this Act may be issued, the manner of its service and publication and the form in which any demand may be made by the Committee; and

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State of Jharkhand - Subsection

Section 33(2)(k) in The Bihar Evacuee Property (Management) Act 1953