Section 66D(1)(d) in Karnataka Urban Water Supply and Drainage Board Act, 1973

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State of Karnataka - Subsection

Section 66D(1)(d) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(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 State of Karnataka, or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building if any to which it relates, or

(iii)is sent by registered post to that person.

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State of Karnataka - Subsection

Section 66D(1)(d) in Karnataka Urban Water Supply and Drainage Board Act, 1973