(1)Every notice, bill, summons, order, requisition or other documents required or authorised by this Act or the rules or the regulations made thereunder to be served or issued by or behalf of the Municipality or by any of the municipal authorities referred to in section 16, or section 33 or section 50 or any officer, or employee of the Municipality shall, save as otherwise provided in this Act or the rules or the regulations made thereunder, be deemed to be duly served, -(a)where the person to be served is a company, if the document is addressed to the secretary of the company at its registered office or at its principal office or place of business and is either, -(i)sent by registered post; or(ii)delivered at the registered office or at the principal office or place of business of the company;(b)where the person to be served is a partnership if the document is addressed to the partnership at its principal place of business, identifying it by the name or style under which its business is carried on, and is either, -(i)sent by registered post; or(ii)delivered at the said place of business;(c)where the person to be served is a public body or a corporation, society or other body, if the document is addressed to the secretary, treasurers or other head officer of such body, corporation or society at its Principal office, and is either, -(i)sent by registered post; or(ii)delivered at that office; and(d)in any other case, if the document is addressed to the person to be served, and(i)is given or tendered to him, or(ii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business, if within the municipal area, or is given or tendered to some adult member of his family, or is affixed on some conspicuous part of the land or building, if any, to which it relates, or(iii)is sent by registered post to such person.
