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[Cites 0, Cited by 0] [Section 351] [Entire Act]

State of Maharashtra - Subsection

Section 351(c) in The City of Nagpur Corporation Act, 1948

(c)by delivering at some post office, the said notice, bill, schedule, summons, or other document under cover addressed by the description of the owner (or occupier) of ............ (here describing the property concerned) without further name or description of the person concerned, and obtaining a certificate of posting the same from the post office, or