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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(1)(c) in The Gujarat Land Requisition Act, 1948

(c)if it is an order affecting an individual person other than a corporation or firm, be served on the person-
(i)personally, by delivering or tendering to him the order, or
(ii)by post; or
(iii)where the person cannot be found, by leaving an authentic copy of the order with some adult male member of his family or by affixing such copy to some conspicuous part of the premises in which he is known to have last resided or carried on business or worked for gain.