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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 184] [Entire Act] State of Telangana - Subsection Section 184(c) in Telangana District Boards Act, 1955 (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 for which the same relates.
