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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Punjab - Subsection

Section 79(3) in The Punjab Town Improvement Act, 1922

(3)Whenever the person on whom a notice or bill is to be served is a minor, service upon his guardian or upon an adult male member or servant of his family ordinarily residing with him shall be deemed to be service upon the minor.