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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(2)(b) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010

(b)if the document so addressed or a copy thereof so addressed, is given or tendered to some person on the land or building or, where there is no person on the land or building to whom it can be delivered, is affixed to some conspicuous part of the land or building.