Section 39(1)(d) in The Jammu and Kashmir Development Act, 1970

[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(1)(d) in The Jammu and Kashmir Development Act, 1970

(d)in any other case, if the document is addressed to the person to be served, and-

(i)is given or tendered to him, or

(ii)if such person cannot be found, is affixed on some conspicuous part of his last know n place of residence or business, if within the State or is given or tendered to some adult members of his family or is affixed on some conspicuous part of the land or building to which it relates, or

(iii)is sent by registered post to that person.

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State of Jammu-Kashmir - Subsection

Section 39(1)(d) in The Jammu and Kashmir Development Act, 1970