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182. Service of notice on owner or occupier of land. When any notice is required to be given to the owner or to the occupier of any land, or both, such notice addressed to the owner or occupier or both, as the case may require, may be served on the occupier of such land, or otherwise in the manner mentioned in section 180: Provided that when the owner and his place of abode are known to the Nagar Panchayat or to the Council or other authorities issuing the notice they shall, if such place of abode be within the limits of their authority, cause such notice to be served on such owner, or left with some adult member or servant of his family; and if the place of abode of the owner be not within such limits, they shall send every such notice by post in a registered cover addressed to his place of abode and such service shall be deemed to be good service of the notice: Provided further that when the name of the owner or occupier or of both is not known it shall be sufficient to designate him or them as "the owner" or "the occupier" of the land in respect of which the notice is served.    |
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