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 0] [Section 509] [Entire Act] State of Uttar Pradesh - Subsection Section 509(3) in The General Rules (Civil), 1957 (3)by beat of drum in the mohalla of the town or village in which the deceased last resided.The sum of 25 paise in cash shall be tendered with every such application to cover the expense of proclaiming the notice by beat of drum.
