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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of West Bengal - Subsection

Section 142(5) in New Town, Kolkata Development Authority Act, 2007

(5)Where the person on whom a notice, bill, summons, requisition or other document is to be served is a minor, the service thereof upon his guardian or any adult member of his family shall be deemed to be served upon the minor.E. Enforcement of orders to execute work, etc.