Section 32(7)(c) in The Punjab Water Prevention and Control of Pollution Rules, 1977

[Cites 0, Cited by 0] [Section 32(7)] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(7)(c) in The Punjab Water Prevention and Control of Pollution Rules, 1977

(c)In any other case, if the direction or notice thereof, as the case may be, is addressed to the person to be served; and

(i)is delivered in person to him; or

(ii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business or is given or delivered to some adult member of his family or is affixed on some conspicuous part of the land or building, if any, to which it related; or

(iii)is sent by registered post to that person.

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State of Punjab - Subsection

Section 32(7)(c) in The Punjab Water Prevention and Control of Pollution Rules, 1977