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[Cites 0, Cited by 0] [Section 120(4)] [Section 120] [Entire Act]

State of Andhra Pradesh - Subsection

Section 120(4)(b) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(b)sent by ordinary post to any person, it shall be deemed to be duly served on the person to whom it is addressed on the day succeeding the day on which it would, in the ordinary course of post, be delivered;