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[Cites 0, Cited by 0] [Section 183] [Entire Act]

State of Telangana - Subsection

Section 183(c) in Telangana District Boards Act, 1955

(c)Where the serving officer delivers or tenders the notice or bill to such person personally, or to an agent or other person on his behalf, he shall require the signature of the person to whom it is so delivered or tendered to an acknowledgement of service.