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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1)(a) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(a)where a document is to be served on a Government department, railway, local authority, statutory authority, company, corporation, society or other body, if the document, is addressed to the head of the Government department, General Manager of the railway, Secretary or Principal Officer of the local authority, statutory authority company, corporation, society or any other body, at its principal branch, local or registered office, as the case may be, and is either, -
(i)sent by registered post to such office; or
(ii)delivered at such office;