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Pushpavathi Bai vs State Of Karnataka on 12 January, 1994

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[Section 66] [Complete Act]
Central Government Act
Section 66(1) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(1) Before effecting the sale of any land or other immovable property under the provisions of this Chapter, the Collector or other officer empowered in this behalf shall issue such notices and proclamations, in such form, in such manner and containing such particulars, as may be prescribed; the notices and proclamations shall also be published in such manner as may be prescribed.