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[Cites 0, Cited by 0] [Section 630] [Entire Act]

State of Telangana - Subsection

Section 630(d) in Greater Hyderabad Municipal Corporation Act, 1955

(d)if none of the means of aforesaid be available by causing the said notice, bill, schedule, summons or other document to be affixed on some conspicuous part of the building or land, if any, to which the same relates.