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[Cites 0, Cited by 8] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(2) in Gujarat Panchayats Act, 1961

(2)Where the person to whom possession of any premises requisitioned under section 44 is to be given under sub-section (1) cannot be found or is not readily ascertainable or has no agent or any other person empowered to accept delivery on his behalf the requisitioning authority shall cause a notice declaring that such premises are released from requisition to be affixed on some conspicuous part of such premises and publish the notice in the Official Gazette