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[Cites 0, Cited by 0] [Section 215(4)] [Section 215] [Entire Act]

State of Gujarat - Subsection

Section 215(4)(d) in The Gujarat Panchayats Act, 1993

(d)if note of the means aforesaid be available, then causing the bill or writ to be affixed on some conspicuous part of the building or land, if any, to which the bill or writ relates in the presence of at least two panchas.