Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 21] [Section 45] [Entire Act] Union of India - Subsection Section 45(2) in The Land Acquisition Act, 1894 (2)Whenever it may be practicable, the service of the notice shall be made on the person therein named.
