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[Cites 0, Cited by 0] [Section 165(1)] [Section 165] [Entire Act]

State of Punjab - Subsection

Section 165(1)(d) in Punjab Regional and Town Planning and Development Act, 1995

(d)in any other case, if the document is addressed to the person to be served and-
(i)is given or tendered to him; or
(ii)is sent by registered post to the person; or
(iii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business, or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building to which it relates.