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[Cites 0, Cited by 0] [Section 306(2)] [Section 306] [Entire Act]

State of Karnataka - Subsection

Section 306(2)(c) in Karnataka Panchayat Raj Act, 1993

(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.