Section 14(1)(c) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970

[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(1)(c) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970

(c)in the case of any notice or order affecting an individual person (not being a corporation or firm) be served on such person -

(i)by delivering or tendering it to that person, or

(ii)if it cannot be so delivered or tendered, by delivering or tendering it to any officer of such person or any adult male member of the family of such person, or by affixing a copy thereof on the outer door or on some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain; or failing service by these means,

(iii)by post.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 14(1)(c) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970