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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Bihar - Subsection

Section 59(3) in The Bihar State Housing Board Act, 1982

(3)The competent authority shall cause the notice under sub-section (1) to be served by having it affixed on outer door or some other conspicuous part of the Board premises and in such other manner as may be prescribed, whereupon the notice shall be deemed to have been duly given to all persons concerned.