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NCT Delhi - Section

Section 50 in The Delhi Land Revenue Act, 1954

50. Mode of serving notices.

- Every notice under this Act may be served either by tendering, or delivering or sending a copy thereof by post in a cover registered under the Indian Post Offices Act, 1898, to the person on whom it is to be served or to his authorised agent or by affixing a copy thereof at some place of public resort on or adjacent to the land to which such notice refers.