Section 18(2)(a) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

(a)the form and particulars of any notice required or authorised to be given under this Act and the manner in which it may be served ;

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