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[Cites 0, Cited by 0] [Section 183] [Entire Act]

State of Telangana - Subsection

Section 183(g) in Telangana District Boards Act, 1955

(g)Where the person to whom the notice or bill is addressed resides out of the district and has no agent in the district empowered to accept service, the notice or bill shall be addressed to him at the place where he is residing and sent to him by post, if there is postal communication between such place and the place from which the notice or bill is sent.