Section 17(1)(b) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

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State of Himachal Pradesh - Subsection

Section 17(1)(b) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

(b)in case of any notice or order affecting an individual, corporation or firm be served in the manner provided for the service of summons in rule 2 of Order XXIX or rule 3 of Order XXX, as the case may be, in the First Schedule of the Code of Civil Procedure, 1908 (5 of 1908); and

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State of Himachal Pradesh - Subsection

Section 17(1)(b) in The Himachal Pradesh Requisition of Immovable Property Act, 1987