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[Cites 0, Cited by 0] [Section 397(2)] [Section 397] [Entire Act]

State of West Bengal - Subsection

Section 397(2)(b) in West Bengal Municipal Act, 1993

(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.