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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Tripura - Subsection

Section 49(1)(a) in Tripura Town and Country Planning Act, 1975

(a)where the document is to be served on a Government department, railway, Local Authority, Statutory Authority, company, corporation, society or other body, if the document is addressed to the head of the Government department, general manager of the railway, secretary or principal officer of the Local Authority, Statutory Authority, company, corporation, society or any other body at its principal branch, local or registered office, as the case may be, and is either:
(i)sent by registered post to such office; or
(ii)delivered at such office;