Section 92(2)(d) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Andhra Pradesh - Subsection

Section 92(2)(d) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

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

(i)is given or tendered to him;

(ii)if such person cannot be found is affixed on some conspicuous part of his last known place or residence or business if within the state or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building, if any to which it relates; or

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

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State of Andhra Pradesh - Subsection

Section 92(2)(d) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989