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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Tripura - Subsection

Section 49(1)(b) in Tripura Town and Country Planning Act, 1975

(b)where the person to be served is a partnership, if the document is addressed to the partnership at its principal place of business, identifying it by the name or style under which its business is carried on, and is either-
(i)sent by registered post; or
(ii)delivered at the said place of business;