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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(3)(ii) in Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000

(ii)When an acknowledgement purporting to be signed by the tenant or his agent is received back with an endorsement purporting to have been made by a postal employee to the effect that the tenant or his agent has refused to take delivery of the registered article, the court may declare that there has been a valid service of summons.