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State of Haryana - Section

Section 20 in Punjab Urban Estates (Sale of Sites) Rules, 1965

20. Form of Notice [Section 23(2)(i)].

- The notice under Rule 13 shall be in the form (annexed to these rules) given in Schedule "C". It may be served on an individual or a group of individuals, either personally or by fixation on a prominent part of the building or site or by beat of drum.