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[Cites 0, Cited by 0] [Section 464(1)] [Section 464] [Entire Act]

State of Tamilnadu - Subsection

Section 464(1)(d) in The Madurai City Municipal Corporation Act, 1971

(d)if none of the means aforesaid be available, by affixing the same in some conspicuous part of such place of abode or business.