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[Cites 0, Cited by 0] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(3) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004

(3)The Director shall cause the notice to be served by having it affixed on the outer or some other conspicuous part of the monument and in such other manner as may be prescribed where upon the notice shall be deemed to have been duly given to all persons concerned.