Section 15(1)(c) in The Tamil Nadu Acquisition of Hoardings Act, 1985

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(1)(c) in The Tamil Nadu Acquisition of Hoardings Act, 1985

(c)in the case of any order or notice affecting an individual person (not being a corporation or firm) be served on such person-

(i)by delivering or tendering it to that person, or

(ii)if it cannot be so delivered or tendered by delivering or tendering it to any officer of such person or any adult male member of the family of such person, or by affixing a copy thereof on the outer door or on some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain; or failing service by these means,

(iii)by post.

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State of Tamilnadu - Subsection

Section 15(1)(c) in The Tamil Nadu Acquisition of Hoardings Act, 1985