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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Puducherry - Subsection

Section 62(1)(a) in Puducherry Town and Country Planning Act, 1969

(a)where the document is to be served on a Government department, railway, local authority, statutory authority, company, corporation, society or other body, if the document is addressed to the head of the Government Department, Secretary or the Principal Officer of the local authority, statutory authority, company, corporation, society or any other body at its principal, branch, local or registered office, as the case may be, and is, either
(i)sent by registered post to such office; or
(ii)delivered at such office;