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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Maharashtra - Subsection

Section 227(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)if such person does not reside within the District, 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 to such person by registered post under cover bearing the said address; or