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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Chattisgarh - Subsection

Section 56(3)(b) in The Chhattisgarh Co-operative Societies Rules, 1962

(b)The order shall be proclaimed at some place on, or adjacent to, such property by beat of drum and a copy of the order shall be fixed on a conspicuous part of the property, and where the property is land paying revenue to the State Government, also in the office of the Tahsildar within whose jurisdiction the property is situated.