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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(2)(d) in The West Bengal Evacuee Property Act, 1951

(d)the manner in which a public notice shall be given under sub-section (2) or sub-section (5) of section 17, sub-section (2) of section 18, sub-section (2) or sub-section (6) of section 22, or sub-section (2) or sub-section (7) of section 24;