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[Cites 0, Cited by 0] [Section 129(3)] [Section 129] [Entire Act]

State of Maharashtra - Subsection

Section 129(3)(b) in The Maharashtra Village Panchayats Act, 1959

(b)if such person is not found, by leaving the bill or writ at his last known place of abode, if within the limits of the village, or by giving or tendering the bill or writ to some adult male member or servant of his family; or