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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(1)(b) in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997

(b)where the person to be served is a firm if the document is addressed to the firm at its principal place of business, identifying it by the name or style under which its business is carried on and is either -
(i)sent under a certificate of posting or by registered post, or
(ii)left at the said place of business;