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[Cites 0, Cited by 0] [Section 235(2)] [Section 235] [Entire Act]

State of Goa - Subsection

Section 235(2)(c) in The Goa Panchayat Raj Act, 1994

(c)if none of the means aforesaid be available, then by causing the notice or document to be affixed upon some conspicuous part of the building or land to which the same relates.