Section 3(7)(iii) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963

[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(7)(iii) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963

(iii)In the case referred to in clause (b), a return by the serving officer stating the date of such service attested by two persons shall be sufficient proof of the service of notice or on the person concerned.

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State of Bihar - Subsection

Section 3(7)(iii) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963