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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(2)(a) in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972

(a)the form of any notice required or authorised to be given under this Act and the manner in which it may be served;