Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Haryana - Subsection

Section 42(1)(d) in Haryana Urban Development Authority Act, 1977

(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)is sent by registered post to the person; or
(iii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business, if within an urban area or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building to which it relates.