Section 302(2) in Maharashtra Land Revenue Code, 1966
(2)Any notice which the Collector or any of his subordinates is by this Chapter required or empowered to issue shall be deemed to have been sufficiently served,-(a)if it is addressed to any person and has been -(i)delivered to such person; or(ii)delivered at his abode in his absence to any adult member of servant of his family; or(iii)sent by post in a letter addressed to him at his last known residence, address or place of business and registered under Chapter VI of the Indian Post Office Act, 1898; or(b)if the Collector is in doubt as to the person to whom such notice should be addressed or as to the residence, address or place of business of any person on whom it is desired to serve such notice, and(i)causes the notice to be posted in some conspicuous place on or near the land to which it relates, and(ii)publishes the notice either in Official Gazette, or in such local newspapers as he deems fit or by proclamation on or near such land accompanied with beat of drum.Levy, house-rent, fees, penalties, etc.
