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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(3) in The Punjab Development of Damaged Areas Act, 1951

(3)The Collector shall also give a notice to the same effect to the occupier, if any, of such land and to all such persons known or delivered to be interested or to be entitled to act for persons so interested, if such persons or their agents authorised to receive on their behalf reside within the revenue district in which the land is situated.