Section 4 in The M.P. Krishi Upaj Mandi (Method of Service of Notice and Document) Rules, 2000
4. Notice to be served on owner of building or land.
- When any notice or other document has to be served upon any owner or occupier of any building or land it shall not be necessary to name the owner or occupier therein, and the service, thereof, in case not otherwise specifically provided for in the Act it shall be effected either,-(a)by giving or tendering the notice or document to the owner or occupier of if there be more owners or occupiers than one to any one of them; or(b)if no such owner or occupier be found, then by giving or tendering the notice or document to some adult member or servant of the family; or(c)if none of the means aforesaid be available then by causing the notice or document to be affixed upon some conspicuous part of the building or land to which the same relates.
