Section 18(1)(c) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(1)(c) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

(c)in the case of any notice or order affecting an individual person (not being a corporation or firm), be served on such person -

(i)by delivering or tendering it to that person; or

(ii)if it cannot be so delivered or tendered, by delivering or tendering it to any officer of such person or any adult male member of the family of such person, or by affixing a copy thereof on the outer door or on some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain; or

(iii)failing service under sub-clause (ii), by post.

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State of Haryana - Subsection

Section 18(1)(c) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973