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State of Jharkhand - Section

Section 64A in The Court of Wards Act, 1879

64A. [ Publication of notices. [Inserted by Ben. Act 1 of 1906.]

- Any notice required to be published by the provisions of sub-section (1) of section 10A, or of sub-section (1) of section 10E, shall be published-
(a)in the English and in the vernacular Official Gazettes;
(b)in at least three issue each. of one English and one vernacular newspaper published in Calcutta;
(c)In two issues of a newspaper (if any) published in the district or Division in which the ward ordinarily resides or has last resided; and
(d)by posting such notice on the notice-boards in the office of the Collector and of the Judge of the district in which the place named in the notice is situate.]