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[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

State of Maharashtra - Subsection

Section 95(2)(b) in Nagpur Improvement Trust Act, 1936

(b)if no such owner or occupier is found, then by giving or tendering the notice to an adult male member or servant of his family, or by causing the notice to be fixed on some conspicuous part of the building or land to which the same relates.