Section 7(3)(b) in The U.P. (Regulation of Building Operations) Regulations, 1960

[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(3)(b) in The U.P. (Regulation of Building Operations) Regulations, 1960

(b)by putting into the post a pre-paid letter containing a written notice and addressed by the description of the "owner" or "occupier" of the property (naming it) in respect of which the notice is given without any further name or description, and by publication in a local newspaper.

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State of Uttar Pradesh - Subsection

Section 7(3)(b) in The U.P. (Regulation of Building Operations) Regulations, 1960