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[Cites 0, Cited by 0] [Section 14A(2)] [Section 14A] [Entire Act]

State of Bihar - Subsection

Section 14A(2)(c) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(c)If the summon with the registered post is returned with the endorsement of the postman that the tenant or his agent has refused to take the summon, the Court after enquiry as it may think fit and being satisfied with the endorsement, may declare that the summon has been legally served on the tenant.