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[Cites 0, Cited by 0] [Section 246] [Entire Act]

State of Uttar Pradesh - Subsection

Section 246(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(3)With the sanction of the Collector, writs of demand may also be served by registered post. In such cases the post office receipt shall be attached to the counterfoil.
(C)Arrest and Detention