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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(3) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(3)The Prescribed Authority shall cause the notice to be served either personally on all those persons concerned or by having it afford on the outer door some other conspicuous part of the public premises and in any other manner. provided in the Code of Civil Procedure, 1908.