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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Uttar Pradesh - Subsection

Section 77(3) in U.P. Revenue Code Rules, 2016

(3)Such notices shall be served personally on the members of the Samiti, failing which it may be served on any adult member of his family. If such service is not possible, the notice may be affixed at any conspicuous place at the residence of such member.