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[Cites 0, Cited by 0] [Section 142(2)] [Section 142] [Entire Act]

State of West Bengal - Subsection

Section 142(2)(b) in New Town, Kolkata Development Authority Act, 2007

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