Section 103(1)(c) in The Bihar (Coal Mining) Area Development Authority Act, 1986

[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

State of Bihar - Subsection

Section 103(1)(c) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(c)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 residence or business, or is given or rendered to some adult member 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.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 103(1)(c) in The Bihar (Coal Mining) Area Development Authority Act, 1986