Section 43(1)(c) in U.P. Urban Planning and Development Act, 1973

[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Uttar Pradesh - Subsection

Section 43(1)(c) in U.P. Urban Planning and Development Act, 1973

(c)where the person to be served is a public body or a corporation or society or other body, if the document is addressed to the as secretary, treasurer or other chief officer of that body, corporation or society at its principal office, and is either-

(i)sent by registered post. Or

(ii)delivered at that office.,

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State of Uttar Pradesh - Subsection

Section 43(1)(c) in U.P. Urban Planning and Development Act, 1973