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[Cites 0, Cited by 0] [Section 154(3)] [Section 154] [Entire Act]

State of Goa - Subsection

Section 154(3)(d) in The Goa Panchayat Raj Act, 1994

(d)if none of the means as aforesaid be available then by causing the bill or notice to be affixed on some conspicuous part of the building or land, if any, to which the bill or notice relates.