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[Cites 0, Cited by 0] [Section 200(3)] [Section 200] [Entire Act]

State of Karnataka - Subsection

Section 200(3)(b) in Karnataka Panchayat Raj Act, 1993

(b)if such person is not found, by leaving the bill or notice at his last known place of abode, if within the limits of the panchayat area or by giving or tendering the bill or notice to some adult member or servant of his family; or