Section 9(1)(c) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

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State of Maharashtra - Subsection

Section 9(1)(c) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(c)in any other case, if the document is addressed to the person to be served and,-

(i)is given or tendered 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 tendered to some adult member of his family or is affixed on some conspicuous part of the land or building to which it relates; or

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

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State of Maharashtra - Subsection

Section 9(1)(c) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001