Section 101(1)(c) in Bangalore Water Supply and Sewerage Act, 1964

[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

Greater Bengaluru City Corporation -

Section 101(1)(c) in Bangalore Water Supply and Sewerage Act, 1964

(c)where the person to be served is a public body, or a corporation, society or other body, if the document is addressed to the secretary, treasurer or other head officer of that body, corporation or society at its principal office, and is either,-

(i)sent by registered post, or

(ii)delivered at that office;

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Greater Bengaluru City Corporation -

Section 101(1)(c) in Bangalore Water Supply and Sewerage Act, 1964