Section 455(1) in Karnataka Municipal Corporations Act, 1976
(1)When any notice or other document is required by this Act or by any rule, bye-law, regulation or order made under it to be served on or sent to any person, the service or sending thereof may be effected,-(a)by giving or tendering the said document to such person; or(b)if such person is not found, by leaving such document at his last known place of abode or business or by giving or tendering the same to his agent, clerk or servant or some adult member of his family; or(c)if such person does not reside in the city and his address elsewhere is known to the Commissioner, by sending the same to him by registered post; or(d)if none of the means aforesaid be available, by affixing the same in some conspicuous part of such place of abode or business.
