Section 50(1)(b) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(1)(b) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(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 or 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 Tamilnadu - Subsection

Section 50(1)(b) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971