Section 111(1)(c) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 111(1)] [Section 111] [Entire Act]

State of Goa - Subsection

Section 111(1)(c) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(c)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, or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building to which it relates, or

(iii)is sent by registered post to that person.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Goa - Subsection

Section 111(1)(c) in The Goa, Daman and Diu Town and Country Planning Act, 1974