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State of West Bengal - Section

Section 21 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004

21. Miscellaneous and supplementary.

—Every notice required to be served under the Act or these rules shall be served by registered post with acknowledgement due or where the procedure as aforesaid cannot be effected or is not feasible, in such manner as is provided for service of a process of revenue of a civil court.