Section 52(3)(b) in The Wakf Act, 1995

[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(3)(b) in The Wakf Act, 1995

(b)if such person cannot be found, by affixing the order on some conspicuous part of his last known place of abode or business, or by giving or tendering the order to some adult male member or servant of his family or by causing it to be affixed on some conspicuous part of the property to which it relates:

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Union of India - Subsection

Section 52(3)(b) in The Wakf Act, 1995