Section 20(6)(c) in The Punjab Land Revenue Act, 1887

[Cites 0, Cited by 0] [Section 20(6)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(6)(c) in The Punjab Land Revenue Act, 1887

(c)where the person resides out of India and has no agent India empowered to accept service, the summons may be addressed to the person at the place where he is residing or may be sent to him by post, courier service, fax message or by electronic mail service, if there is postal communication between such place and the place where office of such Revenue-officer is situated; and

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State of Haryana - Subsection

Section 20(6)(c) in The Punjab Land Revenue Act, 1887