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[Cites 0, Cited by 0] [Section 294(1)] [Section 294] [Entire Act]

State of Chattisgarh - Subsection

Section 294(1)(d) in The Chhattisgarh Municipalities Act, 1961

(d)if none of the means aforesaid be available, then by causing the bill or notice to be affixed on some conspicuous part of the building or land, if any, to which the bill or notice relates.