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[Cites 0, Cited by 0] [Section 284(1)] [Section 284] [Entire Act]

State of Rajasthan - Subsection

Section 284(1)(d) in Rajasthan Municipalities Act, 2009

(d)if none of the means aforesaid be available, or person refuses to accept, then by causing the bill, order or notice to be affixed in the presence of two persons of the locality on some conspicuous part of the building or land, if any, to which the bill, order or notice relates.