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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(3) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979

(3)A notice under sub-section (1), published in the manner prescribed, shall, for the purpose of Act, be deemed to be proper notice to all persons having or claiming interest in the land to be improved, redeemed, purchased or ottered as security for the loans under this Act.