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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Uttar Pradesh - Subsection

Section 142(1) in U.P. Revenue Code Rules, 2016

(1)Service of the writ of demand shall be made on the defaulter personally. But if it is not possible, it may be served on his agent or any adult member of his family. If this is not possible, the writ of demand may be affixed at a prominent place adjacent to the defaulters' residence.