Section 38(1) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(1)Save as otherwise provided in this Act and subject to the provisions of this section and of any rules made in this behalf every notice issued or order made under this Act shall -(a)in the case of any notice or order of a general nature or affecting a class of persons, be published in the Official Gazette;(b)in the case of any notice or order affecting a corporation, firm or other body or association of persons, be served in the manner provided for the service of summons in rule 2 of Order XXIX or rule 3 of Order XXX, as the case may be, in the First, Schedule to the Civil Procedure, Code, 1908 (V of 1908);(c)in the case of any notice or order affecting an individual person be served on such person-(i)by delivering or tendering it to that person; or(ii)if it cannot be so delivered or tendered, by delivering or tendering it to the head of the office in which such person is employed, or to any adult male member of the family of such person, or by affixing a copy thereof on the outer door or on some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain; or(iii)failing service by any of the means aforesaid, by post or by affixing a copy of the said notice or order on some conspicuous part of the land or building to which it relates.
