Section 15(1)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

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Union of India - Subsection

Section 15(1)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(b)in the case of any notice or order affecting an individual, corporation or firm be served in the manner provided for the service of summons in rule 2 of Order XXIX or rule 3 of Order XXX, as the case may be, in the First Schedule of the Code of Civil Procedure, 1908 (5 of 1908); and

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Union of India - Subsection

Section 15(1)(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952