Section 49B(3)(b) in Uttar Pradesh Muslim Waqfs Act, 1960

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State of Uttar Pradesh - Subsection

Section 49B(3)(b) in Uttar Pradesh Muslim Waqfs Act, 1960

(b)if such person cannot be found, by affixing it on some conspicuous part of his last known place of "bode or business, or by giving or tendering it to some adult male member or servant of his family or by causing it to be affixed on some conspicuous Part of the property to which it relates:

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State of Uttar Pradesh - Subsection

Section 49B(3)(b) in Uttar Pradesh Muslim Waqfs Act, 1960