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[Cites 0, Cited by 0] [Section 370(2)] [Section 370] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 370(2)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)If the document so addressed or a copy thereof so addressed, is delivered to some person on the land or building to whom it can be delivered, is affixed to some conspicuous part of the land or building.