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[Cites 0, Cited by 0] [Section 105(1)] [Section 105] [Entire Act]

State of Jharkhand - Subsection

Section 105(1)(a) in Estates Partition Act, 1897

(a)by delivering the notice to the person to whom it is directed, or, on failure to effect such delivery, by posting it on some conspicuous part of the house in which the said person usually resides; or