Section 43(2)(b) in U.P. Urban Planning and Development Act, 1973

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Uttar Pradesh - Subsection

Section 43(2)(b) in U.P. Urban Planning and Development Act, 1973

(b)If the document so addressed or a copy thereof so addressed, is delivered 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.

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State of Uttar Pradesh - Subsection

Section 43(2)(b) in U.P. Urban Planning and Development Act, 1973