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[Cites 0, Cited by 0] [Section 136(1)] [Section 136] [Entire Act]

State of Maharashtra - Subsection

Section 136(1)(a) in The Maharashtra Regional and Town Planning Act, 1966

(a)where the document is to be served on a Government department, railway, local authority, statutory authority, company, corporation, society or other body, if the document is addressed to the head of the Government department, General Manager of the Railway, Secretary or Principal Officer of the local statutory authority, company, corporation, society or any other body at its authority, principal, branch, local or registered office, as the case may be, and is either-
(i)sent by registered post to such office; or
(ii)delivered at such office;