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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(3)(ii) in Chit Funds (Rajasthan) Rules, 1989

(ii)The order shall be proclaimed at some place on, or adjacent to, such property by beat of drums or other customary mode, and a copy of the order shall be fixed, on a conspicuous part of the property and upon a conspicuous part of the village place in the village, and where the property is paying revenue to the State Government also in the office of the collector of the district and in the office of the Revenue Officer within whose jurisdiction the property is situated.