Section 120(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)Subject to sub-section (5), a notice may be served in the of Notice following manner:(a)in the case of an individual,-(i)by delivering it to the individual personally,(ii)by leaving it with an adult person apparently resident or employed at, or by sending it by pre-paid registered post to, the usual or last known address of the place of residence of the individual:(iii)If the aforesaid methods are not possible, by affixing a copy of the notice in a conspicuous place at the usual or last known address of the place of residence or place of business of the individual; or(iv)by electronic communication, by sending an electronic communication of the notice to the last email address given to the Authority by the individual as the email address for the service of documents on the individual;(b)in the case of a partnership other than a limited liability partnership, -(i)by delivering it to any one of the partners or the secretary or other like officer of the partnership;(ii)by leaving it at, or by sending it by pre-paid registered post to, the principal or last known place of business of the partnership in India;(iii)by sending it by facsimile transmission to the fax transmission number operated at the principal or last known place of business of the partnership in India; or(iv)by sending an electronic communication of the notice to the last email address given to the Authority by the partnership as the email address for the service of documents on the partnership; and(c)in the case of any limited liability partnership or any other body corporate,-(i)by delivering it to the secretary or other like officer of the body corporate or, in the case of a limited liability partnership, the manager thereof, or to any person having, on behalf of the limited liability partnership or other body corporate, powers of control or management over the business, occupation, work or matter to which the notice relates;(ii)by leaving it at, or by sending it by pre-paid registered post to the registered office or principal place of business of the limited liability partnership or other body corporate in India;(iii)by sending it by facsimile transmission to the fax transmission number operated at the registered office or principal place of business of the limited liability partnership or other body corporate in India or elsewhere: or(iv)by sending an electronic communication of the notice to the last email address given to the Authority by the limited liability partnership or other body corporate as the email address for the service of documents on the limited liability partnership or body corporate.
