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[Cites 0, Cited by 0] [Section 557(2)] [Section 557] [Entire Act]

State of West Bengal - Subsection

Section 557(2)(b) in Kolkata Municipal Corporation Act, 1980

(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 some conspicuous part of such land or building.