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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 50(1)(a) in Arunachal Pradesh Urban and Country Planning Act, 2007

(a)Where the document is to be served on a Government Department railway, Local Authority, statutory authority, company, corporation, society or other body, if the document is addressed to the head of the Government department, General manager of the railway, Secretary or Principal officer of the Local Authority, Statutory Authority, Company, Corporation, Society or any other body at its Principal branch, local or registered office as the case may be and is either -
(i)sent by registered post to such office ;or
(ii)delivered at such office;