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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Haryana - Subsection

Section 42(1)(c) in Haryana Urban Development Authority Act, 1977

(c)where the person to be served is a public body, or a Corporation or Society or other Body, if the document is addressed to the Secretary, treasurer or other head of office of that Body, Corporation or Society, at its principal office and is either -
(i)sent by registered post; or
(ii)delivered at the said office;