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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(ii) in Bihar Land Disputes Resolution Rules, 2010

(ii)Where the person on whom the notice or order is to be served and his agent in-charge of the land to which the notice or the order relates, can not be found and also where such person has no agent empowered to accept service of notice or order on his behalf, service may be made on any adult member of the family of such person, residing with him.