Section 140(3)(c) in Maharashtra Housing and Area Development Act, 1976

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State of Maharashtra - Subsection

Section 140(3)(c) in Maharashtra Housing and Area Development Act, 1976

(c)if such person does not reside within the limits of the Panchayat, and his address elsewhere is known to the Sarpanch or other person directing the issue of the bill or writ, then by forwarding the bill or writ to such person by registered post, under cover bearing the said address; or

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State of Maharashtra - Subsection

Section 140(3)(c) in Maharashtra Housing and Area Development Act, 1976