Section 7(2)(e) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2)(e) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(e)in case of an incorporated company or society, by sending it by registered post, addressed to the secretary or other principal functionary of the company or society or by delivery or affixing at its principal office.]

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State of Uttar Pradesh - Subsection

Section 7(2)(e) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961