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[Cites 0, Cited by 0] [Section 226(1)] [Section 226] [Entire Act]

State of Gujarat - Subsection

Section 226(1)(b) in The Gujarat Municipalities Act, 1963

(b)if the person is not found, by leaving the same at his last known place of abode, within the municipal borough, or by giving or tendering the same to some adult member or servant of his family or by registered post under cover bearing the address of the place of abode last known; or