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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(1)(b) in The Gujarat Land Requisition Act, 1948

(b)if it is an order affecting an individual corporation, or firm, be served in the manner provided for the service of a summons in Rule 2 of Order XXIX or Rule 3 of Order XXX, as the case may be, in the First Schedule of the Code of Civil Procedure, 1908 (V of 1908)