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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(3) in Pepsu Townships Development Board Disposal of Property Rules, 2003

(3)The notice shall be published by affixing a copy thereof at the office of the Administrator at such conspicuous places in the locality, in which the property to be sold, is situated, as the Administrator may think fit. The notice shall also be published in two of the newspapers having circulation in that locality.