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[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

State of West Bengal - Subsection

Section 142(1)(d) in New Town, Kolkata Development Authority Act, 2007

(d)if such notice, bill, summons, requisition or other document is in any other case, addressed to the person to be served and-
(i)is given or tendered to him, or
(ii)if such person can not be found, is affixed on some conspicuous part of his last known place or residence or business within the area of New Town, Kolkata, or is given or tendered to some adult member of his family, or is affixed on some conspicuous part of the land for building, if any, to which it relates, or
(iii)is sent under certificate of posting to such person.