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[Cites 0, Cited by 0] [Section 455] [Entire Act]

State of Karnataka - Subsection

Section 455(2) in Karnataka Municipal Corporations Act, 1976

(2)When the person is an owner or occupier of any building or land it shall not be necessary to name the owner or occupier in the document, and in the case of joint owners and occupiers it shall be sufficient to serve it on, or send it to, one of such owners or occupiers.