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[Cites 0, Cited by 0] [Section 92(3)] [Section 92] [Entire Act]

State of Telangana - Subsection

Section 92(3)(b) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(b)if the document so addressed or a copy thereof so addressed, is delivered to some 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 on some conspicuous part of his land or building.