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[Cites 0, Cited by 0] [Section 215(4)] [Section 215] [Entire Act]

State of Gujarat - Subsection

Section 215(4)(b) in Gujarat Panchayats Act, 1961

(b)if such person is not found, by leaving the bill or writ at his last known place of abode, if within the area of jurisdiction of the panchayat, or by giving or tendering the bill or writ to some adult male member or servant of his family; or