Section 374 in Chennai City Municipal Corporation Act, 1919
374. Method of serving documents.
(1)When any notice or other document is required by this Act, or by any rule, by-law, regulation or order made under it to be served on or sent to any person, the service or sending thereof may be effected-(a)by giving or tendering the said document to such person; or(b)if such person is not found by leaving such document at his last known place of abode or business or by giving or tendering the same [to his agent, clerk or servant or some adult member] [Substituted for the words 'to some adult member or servant' by section 188(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] of his family; or(c)if such person does not reside in the city and his address elsewhere is known to the commissioner, by sending the same to him by post registered; or(d)if none of the means aforesaid be available, by affixing the same in some conspicuous part of such place of abode or business.(2)When the person is an owner or occupier of any building or land it shall not be necessary to name the owner or occupier in the document, and in the case of joint owners and occupiers it shall be sufficient to serve it on, or send it to, one of such owners or occupiers.(3)[ Whenever in any bill, notice, form or other document served or sent under this Act, a period is fixed within which any tax or other sum is to be paid or any work executed or any thing provided, such period shall, in the absence of the express provision to the contrary in this Act, be calculated from the date of such service or sending by post registered.] [Added by section 188(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]Relation of Occupier to Owner
