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[Cites 0, Cited by 0] [Section 7D] [Entire Act]

State of Bihar - Subsection

Section 7D(iii) in Bihar Land Reforms Rules, 1951

(iii)The serving officer shall, in such a case, endorse or annex or cause to be endorsed or annexed, on or to the original notice a return stating the date on which, and the manner in which, the notice was served and the names and addresses of two persons witnessing or attesting the service.