Section 105(1)(c) in The Orissa Development Authorities Act, 1982

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State of Odisha - Subsection

Section 105(1)(c) in The Orissa Development Authorities Act, 1982

(c)in any other case, if the document is addressed to the person to be served; and :

(i)is given or tendered to him, or

(ii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building to which it relates,

(iii)is sent by registered post to that person.

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State of Odisha - Subsection

Section 105(1)(c) in The Orissa Development Authorities Act, 1982