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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Odisha - Subsection

Section 156(4) in The Orissa Tenancy Act, 1913

(4)The demand and notice shall, if practicable, be served personally; but if a person on whom they are to be served absconds or conceals himself, or cannot otherwise be found, the distrainer shall affix copies of the demand and notice on a conspicuous part or the outside of the house in which he usually resides.