Section 112 in The Gujarat Town Planning and Urban Development Act, 1976
112. Service of notice, etc.
(1)All documents including notices and orders required by this Act or any rule or regulation made thereunder to be served upon any person shall, save as otherwise provided in this Act or rule or regulation, be deemed to be duly served,-(a)where the document is to be served on a Government department, railway, local authority, statutory authority, company, corporation, society or other body, if the document is addressed to the head of the Government department, General Manager of the railway, secretary or principal officer of local authority, statutory authority, company, corporation, society or other body at its principal or branch office, or the local or registered office, as the case may be, and is either-(i)sent by registered post to such office, or(ii)delivered at such office;(b)where the person to be served is a partnership, if the document is addressed to the partnership at its principal place of business, identifying it by the name or style under which its business is carried on and is either-(i)sent by registered post to such place of business, or(ii)delivered at the said palce of business; and(c)in any other case, if the document is addressed to the person to be served and-(i)is given or tendered to him, or(ii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business, or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building to which it relates, or(iii)is sent by registered post to that person.(2)Any document which is required or authorised to be served on the owner or occupier of any land or building may be addressed to the owner or occupier, as the case may be, of that land or building (naming or describing that land or building) without any further name or description and shall be deemed to be duly served-(a)if the document so addressed is sent, or delivered in accordance with clause (c) of sub-section (1), or(b)if the document so addressed or a copy thereof so addressed is delivered to some person on the land or building.(3)Where a document is served on a partnership in accordance with this section, the document shall be deemed to be served on each partner.(4)For the purpose of enabling any document to be served on the owner of any property, the appropriate authority or the Town Planning Officer may by notice in writing require the occupier (if any) of the property to state the name and address of the owner thereof.(5)Where the person on whom a document is to be served is a minor, then service upon his guardian or any adult member of his family shall be deemed to be service upon the minor.
