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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2) in The East Punjab Utilization of Lands Act, 1949

(2)The notice required by sub-section (1) shall be deemed to be duly served if delivered at, or sent by post to the usual or last known place of residence of the owner:Provided that no notice shall be deemed to be invalid on the ground of any defect, vagueness or insufficiency.