Section 103(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(2)Any document which is required or authorised to be served on the owner or occupier of any land or building may be addressed "the owned" or "occupier" as the case may be of that land or building (naming or describing that land or building) without 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.
