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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3)(ii) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(ii)When an acknowledgement purporting to be signed by the tenant or his agent is received back with an endorsement purporting to have been made by a postal employee to the effect that the tenant or his agent has refused to take delivery of the registered article, the court may declare that there has been a valid service of summons.