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[Cites 0, Cited by 0] [Section 165(1)] [Section 165] [Entire Act]

State of Punjab - Subsection

Section 165(1)(c) in Punjab Regional and Town Planning and Development Act, 1995

(c)where the document is to be served on a Government Department, Railway, local authority, statutory company, corporation, society or any other body, if the document is addressed to the Head of the Government Department, General Manager of the Railway, Secretary or Principal Officer of the local authority, statutory company, corporation, society, or, body, at its principal branch, local or registered office, as the case may be, and is either-
(i)sent by registered post; or
(ii)delivered at the said office;