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[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(4)(b) in The Mineral Conservation and Development Rules, 2017

(b)in the case of an order directed to a specified individual, be served on such individual by delivering or tendering it to that individual, or if it is not possible to be so delivered or tendered, by affixing it on the outer door or some other conspicuous part of the premises in which that individual lives, and a written report thereof shall be prepared and witnessed by two persons living in the neighborhood.