Section 226(1) in The Gujarat Municipalities Act, 1963
(1)The service of every notice and the presentation of every bill under this Act on any person or to any' person to whom it is by name, addressed, shall, in all cases not otherwise specially provided for in this Act, be effected by a municipal officer or servant or other person authorised by the Chief Officer in this behalf-(i)if such person resides within the municipal borough-(a)by giving or tendering the notice or bill to the person; or(b)if the person is not found, by leaving the same at his last known place of abode, within the municipal borough, or by giving or tendering the same to some adult member or servant of his family or by registered post under cover bearing the address of the place of abode last known; or(ii)if such person does not reside within the municipal borough, and his address elsewhere is known to the President or other person directing the issue of the notice or bill, then by forwarding the same by registered post under cover bearing the said address; or(iii)if none of the means aforesaid be available, then by causing the bill or notice to be affixed on some conspicuous part of the building or land, if any, to which the bill or notice relates.
