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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(3) in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997

(3)The Collector shall cause the notice to be sent through a registered post and also affixed on the outer door or some other conspicuous part of the religious premises, or of the estate in which the religious premises are situated whereupon the notice shall be deemed to have been duly given to all persons concerned.