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[Section 15(1)(c)] [Section 15(1)] [Section 15] [Complete Act]
Central Government Act
Section 15(1)(c)(ii) in The Requisitioning And Acquisition Of Immovable Property Act, 1952
(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,