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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(4)(b) in Kerala Scheduled Tribes (Restriction on Transfer of Lands and Restoration of Alienated Lands) Act, 1975

(b)if it cannot be delivered or tendered to that person by delivering or tendering it to any officer of such person or an y adult member of the family of such person or by affixing a copy thereof on the outer-door or some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain; or