Section 303(2)(b) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 303(2)(b) in The U.P. Municipalities Act, 1916

(b)if no such owner or occupier is found, then by giving or tendering the notice to an adult male member or servant of his family, or by causing the notice to be fixed on some conspicuous part of the building or land to which the same relates.

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State of Uttar Pradesh - Subsection

Section 303(2)(b) in The U.P. Municipalities Act, 1916