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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Haryana - Subsection

Section 42(2)(b) in Haryana Urban Development Authority Act, 1977

(b)if the document so addressed, or a copy thereof so addressed, is delivered to any person on the land or building or where there is no person on the land or building to whom it can be delivered is affixed to some conspicuous part of the land or building.