Section 4(1) in Haryana Municipal Business Bye-laws 1981
(1)A written notice of the meeting duly signed by the Secretary shall be delivered to every member or left at his usual place of abode or business with some adult member or servant of his family and if it cannot be so delivered, it shall be affixed on some conspicuous part of the place or his abode or business giving at least seven clear days before the date fixed for an ordinary meeting and forty-eight hours for a special meeting.
