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[Cites 0, Cited by 0] [Section 149(5)] [Section 149] [Entire Act]

State of Uttarakhand - Subsection

Section 149(5)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)if such person is not found, then by leaving the notice or bill at his last known place of abode, if within the jurisdiction of the Zila Panchayat or the concerned Kshettra Panchayat , as the case may be, or by giving or tendering notice or bill to some adult male member or servant of his family, or by causing the notice or bill to be fixed on some conspicuous part of the building or land, if any, to which the notice or bill relates.