Section 22(4)(d) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961

[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

(d)if none of the means aforesaid is available, by affixing it in some conspicuous part of his last known place of abode or business.

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