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[Cites 0, Cited by 0] [Section 394(1)] [Section 394] [Entire Act]

State of West Bengal - Subsection

Section 394(1)(d) in West Bengal Municipal Corporation Act, 2006

(d)in any other case, if the document is addressed to the person to be served and-
(i)is given or tendered to him, or
(ii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business, if within the Corporation area, or is given or tendered to some conspicuous part of the land or the building, if any, to which it relates, or
(iii)is sent by registered post to such person.