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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(ii) in Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1983

(ii)Such notice shall be served by tendering and delivering a copy thereof to the person concerned or, where such person cannot be readily found, by tendering and delivering of a copy thereof to any adult male member of the family, who is residing with such person.