Section 92(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(3)Any document which is required or authorized to be served on the owner or occupier of any land or building may be addressed as, the owner' or the occupier' as the case may be, of that land or building (identifying that land or building ) without further name of description, and shall be deemed to be duly served-(a)If the document so addressed is sent or delivered in accordance with clause (d) of sub section(2); or(b)If the document so addressed or a copy there of so addressed is delivered some person on the land or building or, where there is no person on the land or building to whom it can be delivered is affixed on some conspicuous part of his land or building.
