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[Cites 0, Cited by 0] [Section 306(1)] [Section 306] [Entire Act]

State of Karnataka - Subsection

Section 306(1)(d) in Karnataka Panchayat Raj Act, 1993

(d)if none of the means aforesaid be available, by affixing such notice or document on some conspicuous part of the house, if any , in which the person is known to have last resided or carried on business or personally worked for gain.