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[Cites 0, Cited by 20] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(1) in The Land Acquisition Act, 1894

(1)Service of any notice under this Act shall be made by delivering or tendering a copy thereof signed, in the case of a notice under section 4, by the officer therein mentioned, and, in the case of any other notice, by or by order of the Collector or the Judge.