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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1)(b) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961

(b)by causing the said notice to be affixed to some conspicuous part of the land or building to which the notice relates if the assessee, or his agent or such other person aforesaid, refused to sign the acknowledgement of service or where the serving officer, after using all due and reasonable diligence cannot find the assessee, and there is no agent empowered to accept service of the notice on his behalf, nor any other person on whom service can be made;