Section 303(1)(b) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 303(1)(b) in The U.P. Municipalities Act, 1916

(b)if such person is not found, then by giving the notice or bill at his last known place of abode, if within municipal limits, or by giving or tendering the notice or bill to some adult male member or servant of his family, or by causing the notice or bill to be fixed on some conspicuous part of the building or land (if any) to which the notice or bill relates.

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State of Uttar Pradesh - Subsection

Section 303(1)(b) in The U.P. Municipalities Act, 1916