Section 136A in Rules Under the Land and Revenue Regulation
136A. [ Serving of sale statement. [(Inserted by Notification No. 3814-R., dated 18th November, 1936. Added vide Notification No. RSS. 351/64/101, dated 11th May, 1967)]
- The sale statement mentioned in rule 135 shall be served under subsection (4) of section 72 of the Regulation on the defaulter or, if he can not be found, it shall be pasted on a conspicuous part of the estate.] [(Substituted for old rule by Notification No. 3014-R., dated the 18th November, 1936)]
