Section 154(3)(c) in The Goa Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 154(3)] [Section 154] [Entire Act]

State of Goa - Subsection

Section 154(3)(c) in The Goa Panchayat Raj Act, 1994

(c)if such person does not reside within the limits of the Panchayat area and his address elsewhere is known to the person directing the issue of the bill or notice then by forwarding the bill or notice to such person by registered post, under cover bearing the said address; or

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State of Goa - Subsection

Section 154(3)(c) in The Goa Panchayat Raj Act, 1994