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[Cites 0, Cited by 0] [Section 231(2)] [Section 231] [Entire Act]

State of West Bengal - Subsection

Section 231(2)(b) in The Howrah Municipal Corporation Act, 1980

(b)if the document or a copy thereof so addressed is delivered to some person on the land or the building or, where there is no such person to whom it can be delivered, is affixed to some conspicuous part of such land or building.