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[Cites 0, Cited by 0] [Section 302(2)] [Section 302] [Entire Act]

State of Maharashtra - Subsection

Section 302(2)(b) in Maharashtra Land Revenue Code, 1966

(b)if the Collector is in doubt as to the person to whom such notice should be addressed or as to the residence, address or place of business of any person on whom it is desired to serve such notice, and
(i)causes the notice to be posted in some conspicuous place on or near the land to which it relates, and
(ii)publishes the notice either in Official Gazette, or in such local newspapers as he deems fit or by proclamation on or near such land accompanied with beat of drum.