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[Cites 0, Cited by 0] [Section 226(1)] [Section 226] [Entire Act]

State of Gujarat - Subsection

Section 226(1)(iii) in The Gujarat Municipalities Act, 1963

(iii)if none of the means aforesaid be available, then by causing the bill or notice to be affixed on some conspicuous part of the building or land, if any, to which the bill or notice relates.