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[Cites 0, Cited by 0] [Section 284(1)] [Section 284] [Entire Act]

State of Rajasthan - Subsection

Section 284(1)(c) in Rajasthan Municipalities Act, 2009

(c)if such person does not reside within the municipal limits and his address elsewhere is known to the chairman or official of the Municipality directing the issue of the notice, order or bill, then by forwarding the notice, order or bill, to such person by registered post under cover bearing the said address; or