Section 58 in The Himachal Pradesh Minor Canals Act, 1976
58. Mode of serving notice and making proclamation.
- Every summons, notice, proclamation and other process issued under this Act, shall, as far as may be, be served or made in the manner provided in that behalf in section 21, 22 and 23 of the Himachal Pradesh Land Revenue Act, 1954. (6 of 1954).
