Section 25 in Kerala Plantations (Additional Tax) Act, 1960
25. Manner of service of notice.
(1)A notice or requisition under this Act may be served on the person therein named either by post or as if it were a summons issued by a court under the Code of Civil Procedure, 1908.(2)Any such notice or requisition may, in the case of a firm, Hindu undivided family or Aliyasanthana family or branch or Marumakkathayam tarwad or tavazhi or a Nambudm family or other family to which the provisions of the Kerala Nambudm Act, 1958, apply, be addressed to any member of the firm or to the Manager or Karanavan, or any adult member of the family, tarwad, tavazhi on branch and; in the case of any other association of persons, be addressed to the principal officer thereof.
