Section 18(1)(b) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

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State of Haryana - Subsection

Section 18(1)(b) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

(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 5 of 1908); and

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State of Haryana - Subsection

Section 18(1)(b) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973