Section 200(3)(c) in Karnataka Panchayat Raj Act, 1993

[Cites 0, Cited by 0] [Section 200(3)] [Section 200] [Entire Act]

State of Karnataka - Subsection

Section 200(3)(c) in Karnataka Panchayat Raj Act, 1993

(c)if such person does not reside within the limits of the panchayat area and his address elsewhere is known to the person directing the issue of the bill or notice, then by forwarding the bill or notice to such person by registered post, under cover bearing the said address; or

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State of Karnataka - Subsection

Section 200(3)(c) in Karnataka Panchayat Raj Act, 1993