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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(b) in The Urban Land (Ceiling And Regulation) Rules, 1976

(b)Where the draft statement and the notice are returned as refused by the addressee, the same shall be deemed to have been duly served on such person.