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[Cites 0, Cited by 0] [Section 496(2)] [Section 496] [Entire Act]

State of Jharkhand - Subsection

Section 496(2)(b) in Jharkhand Municipal Act, 2011

(b)if the document or a copy thereof so addressed, is delivered to some person on the land or 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.