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[Cites 0, Cited by 0] [Section 201(1)] [Section 201] [Entire Act]

Union of India - Subsection

Section 201(1)(b) in The Manipur Municipalities Act,1994.

(b)in the case of an officer, the) officer against whom. the suit or proceeding is instituted and, in the case of any person acting under its direction, delivered to him at his place of residence or business stating the cause of action, the name, description and place of residence of the plaintiff or the petitioner and the relief which he claims; and the plaint or the petition shall contain a statement that such notice has been so delivered or left.