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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(1)(i) in Rajasthan Land Pooling Schemes Act, 2016

(i)where the document is to be served on a Government department, railway, local authority, statutory authority, company, corporation, society or other body, if the document is addressed to the head of the Government Department, General Manager of the Railway, Secretary or principal officer of the local authority, statutory authority, company, corporation, society or any other body at its principal branch, local or registered office, as the case may be, and is either-