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[Cites 0, Cited by 0] [Section 171] [Entire Act]

State of Goa - Subsection

Section 171(2) in The Goa, Daman And Diu Land Revenue Code, 1968

(2)The summons shall be served by tendering or delivering a copy of it to the person summoned or, if he cannot be found, by affixing a copy of it to some conspicuous part of his usual residence.