Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 557(1)] [Section 557] [Entire Act]

State of West Bengal - Subsection

Section 557(1)(d) in The Calcutta Municipal Corporation Act, 1980

(d)in any other case, if the document is 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, if within Calcutta, 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 by registered post to such person.