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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(2)(b) in The Jammu and Kashmir Development Act, 1970

(b)if the document so addressed or a copy thereof so addressed is delivered to some person on the land or building or, where there is no person on the land or building to whom it can be delivered, is a fixed to some conspicuous part of the land of building.