Section 262(1)(d) in Karnataka Municipalities Act, 1964

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State of Karnataka - Subsection

Section 262(1)(d) in Karnataka Municipalities Act, 1964

(d)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, if within the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.], or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the [land or vacant building] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.], if any, to which it relates; or

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

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State of Karnataka - Subsection

Section 262(1)(d) in Karnataka Municipalities Act, 1964