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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Puducherry - Subsection

Section 8(iv) in Pondicherry Revenue Recovery Act, 1970

(iv)When a defaulter is absent, a copy of the demand along with the endorsement, shall be fixed or left at his usual place of residence or on the premises where the property may have been distrained, before the expiration of the third day calculating from the day of the distress.