Section 474 in The Gujarat Provincial Municipal Corporations Act, 1949
474. Service on owner or occupier of premises how to be effected.
- When any notice, bill schedule, summons, or other, such document is required by this Act, or by any rule, regulation or bye-law to be served upon or issued or presented to the owner or occupier of any building or land it shall not be necessary to name the owner or occupier therein, and the service, issue or presentation thereof shall be effected, not in accordance with the provisions of the last preceding section, but as follows, namely:-(a)by giving or tendering the said notice, bill, schedule, summons or other documents to the owner or occupier, or if there be more than one owner or occupier, to any one of the owners or occupiers of such building or land, or(b)if the owner or occupier or no one of the owners or occupiers is found, by giving or tendering the said notice, bill, schedule, summons or other documents to some adult member or servant of the family of the owner or occupier or of any of the owners or occupiers; or(c)if none of the means aforesaid be available by causing the said notice, bill, schedule, summons or other documents to be affixed on some conspicuous part of the building or land to which the same relates.
