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[Cites 0, Cited by 0] [Section 554(2)] [Section 554] [Entire Act]

State of Uttar Pradesh - Subsection

Section 554(2)(d) in Uttar Pradesh Municipal Corporation Act, 1959

(d)if none of the means aforesaid be available, by causing the said notice, bills, schedule, summons or other document to be affixed on some conspicuous part of the building of land, if any, to which the same relates.