Section 16 in The M.P. Prakoshtha Swamitva Rules, 1976
16. Notice of meeting. - It shall be the duty of the Secretary to mail or send a notice of each annual or special meeting, starting, the purpose thereof as well as the time and place where it is to be held, to each apartment owner, at least 2 but not more than 7 days prior to such meeting. The mailing or sending of a notice in the manner provided in this bye-laws shall be considered notice served. Notice of all meetings shall be mailed or sent to the Housing Commissioner, or as the case may be the Registrar.
