Section 215(4)(c) in The Gujarat Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 215(4)] [Section 215] [Entire Act]

State of Gujarat - Subsection

Section 215(4)(c) in The Gujarat Panchayats Act, 1993

(c)if such person does not reside in the area of jurisdiction of the panchayat and his address elsewhere is known-to the officer directing the issue of the bill or writ then forwarding the bill or writ to such person by registered post, under cover bearing the said address; or

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State of Gujarat - Subsection

Section 215(4)(c) in The Gujarat Panchayats Act, 1993