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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(1)(c) in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997

(c)where the person to be served is a statutory public body or a corporation or a society or other body, if the document is addressed to the Secretary, Treasurer or other head officer of that body, corporation or society at its principal office and is either:-
(i)sent under a certificate of posting or by registered post; or
(ii)left at that office;