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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Assam - Subsection

Section 131(3) in Goalpara Tenancy Act, 1929

(3)The service of summons may, if the Local Government by rule, either generally or specially of any local area so directs, be effected either in addition to, or in substitution for, any other mode of service, by forwarding the summons by post in a letter addressed to the defendant and registered under Chapter VI of the Indian Post Office Act, 1898.