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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Uttarakhand - Subsection

Section 53(1) in Uttrarakhand Waqf Rules, 2017

(1)A notice for removal of encroachment under sub-section (1) of Section 54 of the Act shall be served in Form 24 through serving officer/special messenger so appointed by the Chief Executive Officer to the person for whom it is intended or to any adult member of his family, or by sending by registered post in a letter addressed to that person at his usual or last known place of residence or business.