Section 86(1) in The Jaipur Development Authority Act, 1982
(1)All documents, which expression shall include, notices and orders required by this Act or any rule or regulation made thereunder to be served upon any person, shall, save as otherwise provided in this Act, or rule or regulation made thereunder, be deemed to be duly served,-(a)where such document is to be served on a department, local authority, railway, company, society or any other body of persons whether incorporated or not, it the document is addressed to the head of the department, General Manager of the Railway, Secretary or principal officer of the local authority, company, society or any such other body at its principal branch, local or registered office, as the case may be, and is either-(i)sent by registered post to such office; or(ii)delivered at such office; or(b)where the person to be served is a partner in a firm, if the document is addressed to the partnership firm 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; or(c)in any other case, if such 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, or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building to which it relates, or(iii)is sent by registered post to the person.
