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[Cites 0, Cited by 0] [Section 377(2)] [Section 377] [Entire Act]

State of Bihar - Subsection

Section 377(2)(b) in The Bihar Municipal Act, 2007

(b)if the document or a copy thereof so addressed, is delivered to some person on the land or the building or, where there is no such person to whom it can be delivered, is affixed to some conspicuous part of such land or building.