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[Cites 0, Cited by 0] [Section 278(2)] [Section 278] [Entire Act]

State of West Bengal - Subsection

Section 278(2)(b) in The Chandernagore Municipal Corporation Act, 1990

(b)if the document or a copy thereof so addressed is delivered to some person on the land or in the building or, where there is no such person to whom it can be delivered, is affixed to some conspicuous part of such land or building.