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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Uttarakhand - Subsection

Section 53(4) in Uttrarakhand Waqf Rules, 2017

(4)If the notice issued cannot be served in the manner specified above, the Chief Executive Officer may, if he thinks fit, direct that such notice shall also be published in at least one newspaper having circulation in the locality and he may also proclaim the contents of any notice in the locality by beat of drum or in any other manner which he may think appropriate, in the facts and circumstances of each case.