Section 294(2) in The Chhattisgarh Municipalities Act, 1961
(2)When any notice, under this Act, is required or permitted by or under this Act to be served upon an owner or occupier of any building or land, it shall not be necessary to name the owner or occupier therein, land the service thereof, in cases not otherwise specially provided for in this Act shall be effected either-(a)by giving or tendering the notice to the owner or occupier or if there be more owners or occupiers than one, to any one of them ; or(b)if no such owner or occupier be found, then by giving or tendering the same to some adult member or servant of the family of such owner or occupier as aforesaid; or(c)if none of the means aforesaid be available, then by causing the notice to be fixed on some conspicuous part of the building or land to which the same relates.
