Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 133(1)] [Section 133] [Entire Act]

State of Andhra Pradesh - Subsection

Section 133(1)(a) in Andhra Pradesh Capital Region Development Authority Act, 2014

(a)in the case of an individual,-
(i)by delivering it to the individual personally,-
(ii)by leaving it with an adult person apparently resident at, or by sending it by pre paid registered post to, the usual or last known address of the place of residence of the individual;
(iii)by leaving it with an adult person apparently employed at, or by sending it by prepaid registered post to, the usual or last known address of the place of business of the individual;
(iv)by affixing a copy of the notice in a conspicuous place at the usual or last known address of the place of residence or place of business of the individual; or
(v)by electronic communication, by sending an electronic communication of the notice to the last email address given to the Authority by the individual as the email address for the service of documents on the individual;