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[Cites 0, Cited by 0] [Section 366(2)] [Section 366] [Entire Act]

State of Haryana - Subsection

Section 366(2)(b) in Haryana Municipal Corporation Act, 1994

(b)if the document so addressed or a copy thereof so addressed, is delivered to some person on the land or building to whom it can be delivered, is affixed to some conspicuous Part of the land or building.