Section 302(2)(a) in Maharashtra Land Revenue Code, 1966

[Cites 0, Cited by 0] [Section 302(2)] [Section 302] [Entire Act]

State of Maharashtra - Subsection

Section 302(2)(a) in Maharashtra Land Revenue Code, 1966

(a)if it is addressed to any person and has been -

(i)delivered to such person; or

(ii)delivered at his abode in his absence to any adult member of servant of his family; or

(iii)sent by post in a letter addressed to him at his last known residence, address or place of business and registered under Chapter VI of the Indian Post Office Act, 1898; or

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State of Maharashtra - Subsection

Section 302(2)(a) in Maharashtra Land Revenue Code, 1966