Section 38(1)(c) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

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State of Gujarat - Subsection

Section 38(1)(c) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(c)in the case of any notice or order affecting an individual person be served on such person-

(i)by delivering or tendering it to that person; or

(ii)if it cannot be so delivered or tendered, by delivering or tendering it to the head of the office in which such person is employed, or to any adult male member of the family of such person, or by affixing a copy thereof on the outer door or on some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain; or

(iii)failing service by any of the means aforesaid, by post or by affixing a copy of the said notice or order on some conspicuous part of the land or building to which it relates.

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State of Gujarat - Subsection

Section 38(1)(c) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973