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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1)(b) in Maharashtra Land Requisition Act, 1948

(b)if it is an order affecting an individual, corporation, or firm, be served in the manner provided for the service of a summons in Rule 2 of Order XXIX or Rule 3 of Order XXX, as the case may be, in the First Schedule of the Code of Civil Procedure, 1908;