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State of Himachal Pradesh - Section

Section 72 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

72. Mode of service of notice, order or proclamation, or copy thereof.

- A notice, order or proclamation, or Copy of any such document, issued by a Revenue Officer or Revenue Court for service on any person shall be served in the manner provided in the last foregoing section for the service of a summons.