Section 227 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
227. Service of notices, etc., addressed to individual.
- The service of every notice and presentation of every bill under this Act on any person or to any person to whom it is by name addressed shall, in all cases not otherwise specially provided for in this Act, be effected by a Zilla Parishad or by an Officer or servant or other person authorised by the Zilla Parishad in this behalf, or on such terms as may be agreed upon, by any officer or servant of the Government-(a)by giving or tendering the notice or bill to the person to whom it is addressed; or(b)if such person is not found, by leaving the notice or bill at his last known place of abode, if within the District, or by giving or tendering the notice or bill to some adult male member or servant of his family; or(c)if such person does not reside within the District, and his address elsewhere is known to the President or other person directing the issue of the notice or bill, then by forwarding the notice or bill to such person by registered post under cover bearing the said address; or(d)if none of the means aforesaid be available, then by causing the bill or notice to be affixed on some conspicuous part of the building or land, if any, to which the bill or notice relates.
