Section 233 in The Himachal Pradesh Municipal Corporation Act, 1994
233. Authentication, service and validity of notices.
(1)Every notice issued by a municipality under this Act or under any rule or bye-law, shall be in writing, signed by the President, Vice-President, Executive Officer, Secretary, Assistant Secretary, or the Health Officer or by the members of any sub-committee specifically authorised by the municipality in that behalf, and every such notice and every order made under section 208 may be served on the person to whom it is addressed, or delivered or left at his usual place o abode or business with some adult male member or servant of his family, or, if it can not be so served may be affixed to some conspicuous part of his place of abode or business.(2)When the place of abode or business of person to whom notice is addressed in not within the limits of the municipal area, the notice may be served by posting it in a registered cover addressed to his usual place of abode.(3)If the owner of any property has no place of abode or business within the municipal area, every such notice addressed to him as such owner may be served on the occupier.(4)When the place of abode or business of the occupier of any property is not known, every such notice addressed to him as such occupier may be served by affixing it to some conspicuous part of the property.(5)No notice issued by the municipality under this Act or under any rule or bye-law shall be invalid for defect of form.
