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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Puducherry - Subsection

Section 25(2) in Pondicherry Revenue Recovery Act, 1970

(2)Such demand shall be served by delivering a copy to the defaulter, or to some adult male member of his family at his usual place of abode, or to his authorised agent, or by affixing a copy thereof on some conspicuous part of his last known residence or on some conspicuous part of the land about to be attached.