Section 377(1)(d) in The Bihar Municipal Act, 2007

[Cites 0, Cited by 1] [Section 377(1)] [Section 377] [Entire Act]

State of Bihar - Subsection

Section 377(1)(d) in The Bihar Municipal Act, 2007

(d)in any other case, if the document is addressed to the person to be served, and

(i)is given or tendered to him, or

(ii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business, if within the municipal area, or is given or tendered to some adult member of his family, or is affixed on some conspicuous part of the land or building, if any, to which it relates, or

(iii)is sent by registered post to such person.

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State of Bihar - Subsection

Section 377(1)(d) in The Bihar Municipal Act, 2007