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[Cites 0, Cited by 0] [Section 325(1)] [Section 325] [Entire Act]

State of Maharashtra - Subsection

Section 325(1)(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(c)if none of the means aforesaid be available, or if the person to whom such notice is given or tendered, refuses to accept it then by causing the notice to be affixed on some conspicuous part of the building or land, if any, to which the notice relates.