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[Cites 0, Cited by 0] [Section 353(2)] [Section 353] [Entire Act]

NCT Delhi - Subsection

Section 353(2)(b) in The New Delhi Municipal Council Act, 1994

(b)if the document so addressed or a copy thereof so addressed, is delivered to some person on the land or building or, where there is no person on the land or building to whom it can be delivered, is affixed to some conspicuous part of the land or building.