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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(2) in Himachal Pradesh Pre-Emption Act, 2010

(2)Such notice shall be given through any court within the local limits of whose jurisdiction such land or property or any part thereof is situated, and shall be deemed sufficiently given if it be stuck up on the chaupal or other public place of the village, town or place in which the land or property is situate.