Section 294(1)(c) in The M.P. Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 294(1)] [Section 294] [Entire Act]

State of Madhya Pradesh - Subsection

Section 294(1)(c) in The M.P. Municipalities Act, 1961

(c)if such person docs not reside within the Municipal limits, and his address elsewhere is known to the President or other person directing the issue of the notice or bill, then by forwarding the notice or bill, by Registered Post Acknowledgment due under cover bearing the said address; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 294(1)(c) in The M.P. Municipalities Act, 1961