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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of Himachal Pradesh - Subsection

Section 233(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)When the place of abode or business of person to whom notice is addressed in not within the limits of the municipal area, the notice may be served by posting it in a registered cover addressed to his usual place of abode.