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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

State of Punjab - Subsection

Section 165(2)(b) in Punjab Regional and Town Planning and Development Act, 1995

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