Section 180 in The Manipur Municipalities Act,1994.
180. Service of notice.-
(1)Every notice, bill, form, summons or notice of demand under this Act, may-(a)be served personally on or presented to the person to whom the same is addressed; or(b)if it cannot be so served, presented or delivered, be affixed on some conspicuous part of his place of abode or of the land, building or other thing in respect of which the notice, bill, form, summons or notice of demand is intended to be served; or(c)be sent by post in registered cover.(2)Every such notice, bill, form, summons or notice of 'demand shall be signed by or bear a facsimile signature of Chairperson, Vice-Chairperson or any other officer authorised by the Chairperson In that behalf
