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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

NCT Delhi - Subsection

Section 43(1)(c) in The Delhi Development Authority Act, 1957

(c)where the person to be served is a public body or a corporation or society or other body, if the document is addressed to the Secretary, treasurer or other head officer of that body, corporation or society at its principal office, and is either –
(i)sent by registered post, or
(ii)delivered at that office;