Section 473 in The Gujarat Provincial Municipal Corporations Act, 1949
473. Service how to be effected on owners of premises and other persons.
- When any notice, bill, schedule, summons or other such document is required by this Act, or by any rule, regulation or bye-law to be served upon or issued or presented to any person, such service, issue or presentation shall, except in the cases otherwise expressly provided for in section 474, be effected-(a)by giving or tendering to such person the said notice, bill, schedule, summons or other documents; or(b)if such person is not found, by leaving the said notice, bill, schedule, summons or other documents at his last known place of abode in the City, or by giving or tendering the same to some adult member or servant of his family, or by leaving the same at his usual place of business, if any, or by giving or tendering the same to some adult employee, if any, of his at such place; or(c)if such person does not reside in the City and his address elsewhere is known to the Commissioner by forwarding the said notice, bill, schedule, summons or other documents to him by post under cover, bearing the said address; or(d)if none of the means aforesaid be available, by causing the said notice, bill schedule, summons or other documents to be affixed on some conspicuous part of the building or land, if any, to which the same relates.
