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[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

State of Maharashtra - Subsection

Section 95(1)(b) in Nagpur Improvement Trust Act, 1936

(b)if such person is not found, then by leaving the notice or bill at his last known place of abode, if within [City limits] [Substituted for 'Municipal limits' by M.P. Act No. XIV of 1952, section 19.], or by giving or tendering it to some adult male member or servant of his family, or by causing it to be fixed on some conspicuous part of the building.