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[Cites 0, Cited by 0] [Section 284(2)] [Section 284] [Entire Act]

State of Rajasthan - Subsection

Section 284(2)(c) in Rajasthan Municipalities Act, 2009

(c)if none of the means aforesaid be available then by causing the notice, order or bill to be affixed in the presence of two persons on some conspicuous part of the building or land to which the same relates.