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[Cites 0, Cited by 0] [Section 397(1)] [Section 397] [Entire Act]

State of West Bengal - Subsection

Section 397(1)(d) in West Bengal Municipal Act, 1993

(d)if such notice, bill, summons, requisition or other document is, in any other case, 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 within the municipal 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, if any, to which it relates, or
(iii)is sent under certificate of posting to such person.