Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(1)(c) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973

(c)if none of the aforesaid modes of service is practicable, by affixing the notice or order in some conspicuous part of the last known place of residence or business of the person concerned.