Section 11(1)(b) in Telangana Housing Schemes (Acquisition of Land) Act, 1961

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(1)(b) in Telangana Housing Schemes (Acquisition of Land) Act, 1961

(b)in the case of any notice or order affecting an individual person (not being a corporation or firm), be served on such person -

(i)by delivering or tendering it to that person;

(ii)if it cannot be so delivered or tendered, by delivering or tendering it to the head of the office in which such person is employed or to any adult male member of the family of such person, or by affixing a copy of it on the outer door, or on some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain; or

(iii)if service cannot be effected under sub-clause (i) or sub-clause (ii), by post.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Telangana - Subsection

Section 11(1)(b) in Telangana Housing Schemes (Acquisition of Land) Act, 1961