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[Cites 0, Cited by 0] [Section 111(1)] [Section 111] [Entire Act]

State of Goa - Subsection

Section 111(1)(a) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(a)where the document is to be served on a Government department, railway, local authority, statutory authority, company, corporation, society, or other body, if the document is addressed to the Head of the Government Department, General Manager of the Railway, Secretary or principal officer of the local authority, statutory authority, company, corporation, society or body, to the principal, branch, local or registered office, as the case may be, of other body and is either -
(i)sent by registered post to such person or officer; or
(ii)delivered at such office;