Section 351 in The City of Nagpur Corporation Act, 1948
351. Service of notice, etc. how to be effected on owner or occupier of premises. - When any notice, bill, schedule, summons or other document is required by this Act or any rule or by-law made thereunder to be served upon or issued or presented to any person as owner of occupier of any land or building, in so far as it concerns that land or building, the service, or issue or presentation thereof shall be effected either -
(a)by giving or tendering to any person whose name has been entered in the assessment list as the owner, or one of the owners, of the property concerned, or(b)by causing the said notice, bill, schedule, summons or other document to be affixed on some conspicuous part of the land or building to which the document relates, or(c)by delivering at some post office, the said notice, bill, schedule, summons, or other document under cover addressed by the description of the owner (or occupier) of ............ (here describing the property concerned) without further name or description of the person concerned, and obtaining a certificate of posting the same from the post office, or(d)by any one or more of these methods.
