Section 244(1)(b) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

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State of Uttar Pradesh - Subsection

Section 244(1)(b) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(b)if such person is not found, then by leaving the notice or bill at his last known place of abode, if within the jurisdiction of the Zila Panchayat or the concerned Kshettra Panchayat, as the case may be, or by giving or tendering notice or bill to some adult male member or servant of his family, or by causing the notice or bill to be fixed on some conspicuous part of the building or land, if any, to which the notice or bill relates.

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State of Uttar Pradesh - Subsection

Section 244(1)(b) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961