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State of Madhya Pradesh - Section

Section 15 in The M.P. Accommodation Control Rules, 1966

15. Service of notice, etc.

- Unless otherwise provided by the Act, any notice or intimation required or authorised by the Act to be served on any person shall be served-
(a)by delivering it to the person; or
(b)by forwarding it to the person by registered post with acknowledgment due.