Section 6 — Notice to claimants against taluqdar.

On the publication of the order vesting in him the management of the said property, the Manager shall publish in the local official Gazette a notice in English and Urdú, calling upon all persons having claims against the taluqdár or his immoveable property to notify the same in writing to such Manager within three months from the date of the publication. Copies of notice to be exhibited. —He shall also cause copies of such notice to be exhibited at the Tahsildárs’ Kachahrís in the District or Districts in which the said property lies and at such other places as the Manager thinks fit.

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