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[Cites 0, Cited by 0] [Section 226(2)] [Section 226] [Entire Act]

State of Gujarat - Subsection

Section 226(2)(b) in The Gujarat Municipalities Act, 1963

(b)if no such owner or occupier be found, then by giving or tendering the notice to some adult member or servant of the family of any such owner or occupier as aforesaid; or