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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(2)(b) in Gujarat Industrial Development Act, 1962

(b)if the document so addressed or a copy thereof so addressed, is given or tendered 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.