Section 180(1)(b) in The Manipur Municipalities Act,1994.

[Cites 0, Cited by 1] [Section 180(1)] [Section 180] [Entire Act]

Union of India - Subsection

Section 180(1)(b) in The Manipur Municipalities Act,1994.

(b)if it cannot be so served, presented or delivered, be affixed on some conspicuous part of his place of abode or of the land, building or other thing in respect of which the notice, bill, form, summons or notice of demand is intended to be served; or

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Union of India - Subsection

Section 180(1)(b) in The Manipur Municipalities Act,1994.