Section 50(1)(b) in Karnataka Slum Areas (Development) Act, 1973

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State of Karnataka - Subsection

Section 50(1)(b) in Karnataka Slum Areas (Development) Act, 1973

(b)in the 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 to the Code of Civil Procedure, 1908 (Central Act V of 1908); and

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State of Karnataka - Subsection

Section 50(1)(b) in Karnataka Slum Areas (Development) Act, 1973