Section 120 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
120. Service of Notice.
(1)Subject to sub-section (5), a notice may be served in the of Notice following manner:(a)in the case of an individual,-(i)by delivering it to the individual personally,(ii)by leaving it with an adult person apparently resident or employed at, or by sending it by pre-paid registered post to, the usual or last known address of the place of residence of the individual:(iii)If the aforesaid methods are not possible, by affixing a copy of the notice in a conspicuous place at the usual or last known address of the place of residence or place of business of the individual; or(iv)by electronic communication, by sending an electronic communication of the notice to the last email address given to the Authority by the individual as the email address for the service of documents on the individual;(b)in the case of a partnership other than a limited liability partnership, -(i)by delivering it to any one of the partners or the secretary or other like officer of the partnership;(ii)by leaving it at, or by sending it by pre-paid registered post to, the principal or last known place of business of the partnership in India;(iii)by sending it by facsimile transmission to the fax transmission number operated at the principal or last known place of business of the partnership in India; or(iv)by sending an electronic communication of the notice to the last email address given to the Authority by the partnership as the email address for the service of documents on the partnership; and(c)in the case of any limited liability partnership or any other body corporate,-(i)by delivering it to the secretary or other like officer of the body corporate or, in the case of a limited liability partnership, the manager thereof, or to any person having, on behalf of the limited liability partnership or other body corporate, powers of control or management over the business, occupation, work or matter to which the notice relates;(ii)by leaving it at, or by sending it by pre-paid registered post to the registered office or principal place of business of the limited liability partnership or other body corporate in India;(iii)by sending it by facsimile transmission to the fax transmission number operated at the registered office or principal place of business of the limited liability partnership or other body corporate in India or elsewhere: or(iv)by sending an electronic communication of the notice to the last email address given to the Authority by the limited liability partnership or other body corporate as the email address for the service of documents on the limited liability partnership or body corporate.(2)If the person on whom service is to be effected has an agent within India, the notice may be delivered to the agent.(3)Any notice which is to be served on the occupier of any premises, -(a)may be served by delivering it to an adult person on the premises or, if there is no such person on the premises to whom it can with reasonable diligence be delivered, by affixing the notice to a conspicuous part of the premises; and(b)shall be deemed to be properly addressed if addressed by the description of the occupier of the premises without further name or description.(4)Where any notice is required to be served on any person is,-(a)sent by registered post to any person, it shall be deemed to be duly served on the person at the time when it would, in the ordinary course of post, be delivered, whether or not it is returned undelivered, and in proving service of the notice, it shall be sufficient to prove that the envelope containing the same was properly addressed, stamped and posted by registered post;(b)sent by ordinary post to any person, it shall be deemed to be duly served on the person to whom it is addressed on the day succeeding the day on which it would, in the ordinary course of post, be delivered;(c)sent by a facsimile transmission to the fax transmission number operated at the last known place of residence or business or registered office or principal place of business, it shall be deemed to be duly served on the person to whom it is addressed on the day of transmission, subject to receipt on the sending facsimile machine of a notification (by electronic or other means) of a successful transmission to the place of residence or business or registered office or principal place of business, as the case may be; and(d)sent by electronic communication to an email address, it shall be deemed to be duly served on the person to whom it is addressed at the time of entering the information system addressed to the email address.(5)Service of any notice under this section on a person by electronic communication may be effected only if the person gives as part of his or its address for service an email address.
