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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(3) in The East Punjab Utilization of Lands Act, 1949

(3)Where the person to whom possession of any land is given cannot be found and has no agent or other person empowered to accept delivery on his behalf, the Collector shall cause a notice declaring that the land is released to be affixed on some conspicuous part of the land.