Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 226(2)] [Section 226] [Entire Act]

State of Gujarat - Subsection

Section 226(2)(c) in The Gujarat Municipalities Act, 1963

(c)if none of the means aforesaid be available, then by' causing the notice to be fixed on some conspicuous part of the building or land to which the same relates.