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[Cites 0, Cited by 0] [Section 183] [Entire Act]

State of Telangana - Subsection

Section 183(e) in Telangana District Boards Act, 1955

(e)The serving officer shall, in all cases in which service has been made under clause (c), endorse or annex, on or to the original notice or bill, a return stating the time when and the manner in which it was served, and the name and address of the person (if any) identifying the person served and witnessing the delivery or tender.