Section 18(1)(b) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971

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State of Tamilnadu - Subsection

Section 18(1)(b) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971

(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 to the Code of Civil Procedure, 1908 (Central Act V of 1908); and

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State of Tamilnadu - Subsection

Section 18(1)(b) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971