Section 117(7)(b) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

[Cites 0, Cited by 0] [Section 117(7)] [Section 117] [Entire Act]

State of Haryana - Subsection

Section 117(7)(b) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(b)

(i)by affixture of a copy of the same on a conspicuous part of the property in relation to which the order or notice has been made or issued; and

(ii)by beat of drum of some place on or adjacent to such property.