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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Karnataka - Subsection

Section 71(2)(b) in Karnataka Highways Act, 1964

(b)if no such owner or occupier is found, then by giving or tendering the notice to an adult male member or servant of his family or by causing the notice to be fixed on some conspicuous part of the building or land to which the same relates.