Section 16(1)(b) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(1)(b) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956

(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 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 16(1)(b) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956