Section 20(1)(b) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971

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State of Tamilnadu - Subsection

Section 20(1)(b) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971

(b)in the case of any order affecting an individual, corporation or firm, be served in the manner provided for the service of summons in Rule 2 of Order XXIX or Rule 3 of Order XXX, as the case may be, in the First Schedule of the Code of Civil Procedure, 1908 (Central Act V of 1908); and

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State of Tamilnadu - Subsection

Section 20(1)(b) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971