Section 231(1)(d) in The Howrah Municipal Corporation Act, 1980

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State of West Bengal - Subsection

Section 231(1)(d) in The Howrah Municipal Corporation Act, 1980

(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 known place of resident or business, if within Howrah or Calcutta, or is given or tendered to any adult member of his family or is affixed to some conspicuous part of the land or the building, if any, to which it relates, or

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

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State of West Bengal - Subsection

Section 231(1)(d) in The Howrah Municipal Corporation Act, 1980