Section 374(1) in Chennai City Municipal Corporation Act, 1919
(1)When any notice or other document is required by this Act, or by any rule, by-law, regulation or order made under it to be served on or sent to any person, the service or sending thereof may be effected-(a)by giving or tendering the said document to such person; or(b)if such person is not found by leaving such document at his last known place of abode or business or by giving or tendering the same [to his agent, clerk or servant or some adult member] [Substituted for the words 'to some adult member or servant' by section 188(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] of his family; or(c)if such person does not reside in the city and his address elsewhere is known to the commissioner, by sending the same to him by post registered; or(d)if none of the means aforesaid be available, by affixing the same in some conspicuous part of such place of abode or business.
