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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Madhya Pradesh - Subsection

Section 89(c) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(c)by causing the said notice, bill, schedule, summons or other document to be affixed on some conspicuous part of the land or building to which the document relates; or