Section 262(2)(b) in Karnataka Municipalities Act, 1964

[Cites 0, Cited by 0] [Section 262(2)] [Section 262] [Entire Act]

State of Karnataka - Subsection

Section 262(2)(b) in Karnataka Municipalities Act, 1964

(b)if the document so addressed or a copy thereof so addressed is delivered to some person on the [vacant land or building] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.] or, where there is no person on the [vacant land or building] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.] for whom it can be delivered, is affixed to some conspicuous part of the [vacant land or building.] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.]

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State of Karnataka - Subsection

Section 262(2)(b) in Karnataka Municipalities Act, 1964