Section 303(2)(a) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 303(2)] [Section 303] [Entire Act]

State of Uttar Pradesh - Subsection

Section 303(2)(a) in The U.P. Municipalities Act, 1916

(a)by giving or tendering the notice, or sending it by post, to the owners or occupier, or if there be more owners or occupiers than one, to any one of them; or

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State of Uttar Pradesh - Subsection

Section 303(2)(a) in The U.P. Municipalities Act, 1916