Section 14(1)(c) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968

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State of Jammu-Kashmir - Subsection

Section 14(1)(c) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968

(c)in the case of any notice or order affecting an individual person (not being a corporation or firm), be served on such person-

(i)by delivering or tendering it to that person ; or

(ii)if it cannot be delivered or tendered by delivering or tendering it to any officer of such person or any adult male member of the family of such person, or by affixing a copy thereof on the outer door or on some conspicuous part, on the premises in which that person is known to have last resided or carried on business or personally worked from gain; or failing service by these means ;

(iii)by post.

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State of Jammu-Kashmir - Subsection

Section 14(1)(c) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968