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[Cites 0, Cited by 0] [Section 200(3)] [Section 200] [Entire Act]

State of Karnataka - Subsection

Section 200(3)(d) in Karnataka Panchayat Raj Act, 1993

(d)if none of the means aforesaid be available then by causing the bill or notice to be affixed on some conspicuous part of the building or land, if any, to which the bill or notice relates.