Section 129(3)(c) in The Maharashtra Village Panchayats Act, 1959

[Cites 0, Cited by 0] [Section 129(3)] [Section 129] [Entire Act]

State of Maharashtra - Subsection

Section 129(3)(c) in The Maharashtra Village Panchayats Act, 1959

(c)if such person does not reside within the limits of the village, and his address elsewhere is known to the Sarpanch or other person directing the issue of the bill or writ, then by forwarding the bill or writ to such person by registered post, under cover bearing the said address; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 129(3)(c) in The Maharashtra Village Panchayats Act, 1959