Section 14(1)(b) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968

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State of Jammu-Kashmir - Subsection

Section 14(1)(b) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968

(b)in the case of any notice or order affecting an individual, corporation or firm, be served in the manner provided for the service of summons in Rule 2, order XXIX or Rule 3 or Order XXX as the case may be, in the First Schedule of the Code of Civil Procedure, 1977 (Act X of 1977); and

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State of Jammu-Kashmir - Subsection

Section 14(1)(b) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968