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[Cites 0, Cited by 0] [Section 133(4)] [Section 133] [Entire Act]

State of Andhra Pradesh - Subsection

Section 133(4)(a) in Andhra Pradesh Capital Region Development Authority Act, 2014

(a)sent by registered post to any person, it shall be deemed to be duly served on the person at the time when it would, in the ordinary course of post, be delivered, whether or not it is returned undelivered, and in proving service of the notice, it shall be sufficient to prove that the envelope containing the same was properly addressed, stamped and posted by registered post;