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[Cites 0, Cited by 8] [Entire Act]

State of West Bengal - Section

Section 8 in The Rent Recovery Act, 1853

8. Publication of notice required by law to be advertised.

- Any notice required by the abovementioned Regulations or Act to be given by advertisement to be stuck up at the cutcherry of the Zila Court or local Adalat shall be stuck up at the Zila Court or local Adalat within the jurisdiction of which the lands to be sold, or the greater portion of them, as the case may be, shall be situate.