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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

Union of India - Subsection

Section 5B(3) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

(3)The estate officer shall cause every order made under sub-section (1), or, as the case may be, under sub-section (2), to be affixed on the outer door, or some other conspicuous part, of the public premises.