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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(3)(b) in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967

(b)at convenient places in the locality or near the residence of the persons affected thereby and by beat of drum or oral proclamation or other customary method.