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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Madhya Pradesh - Subsection

Section 89(d) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(d)by delivering at some post office, the said notice, bill, schedule, summons or other document under cover addressed by the description of the owner or, occupier of (here describing the property concerned) without further name or description of the person concerned and obtaining a certificate of posting for the same from the post office; or