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[Cites 0, Cited by 0] [Section 444(2)] [Section 444] [Entire Act]

NCT Delhi - Subsection

Section 444(2)(b) in The Delhi Municipal Corporation Act, 1957

(b)if the document so addressed or a copy thereof so addressed, is delivered to some person on the land or building or, where there is no person on the land or building to whom it can be delivered, is affixed to some conspicuous part of the land or building.