Section 46(1)(d) in The Maharashtra Water Conservation Corporation Act, 2000

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State of Maharashtra - Subsection

Section 46(1)(d) in The Maharashtra Water Conservation Corporation Act, 2000

(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 or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building to which it relates; or

(iii)is sent under a certificate of posting or by registered post to that person.

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State of Maharashtra - Subsection

Section 46(1)(d) in The Maharashtra Water Conservation Corporation Act, 2000