Section 39 in The Jammu and Kashmir Development Act, 1970
39. Service of notices, etc.
(1)All notices, orders and other documents required by this Act or any rule or regulation made thereunder to be served upon any person shall, save as otherwise provided in this Act or such rule or regulation, be deemed to be duly served,-(a)whether the person to be served is a company, if the document is addressed to the secretary of the company at its registered office ; or at its principal office or place of business and is either(i)sent by registered post, or(ii)delivered at the registered office or at the principal office or place of business of the company;(b)where the person to be served is a partnership, if the document is addressed to the partnership at its principal place of business, identifying it by the name or style under which its business is carried on, and is either,-(i)sent by registered post, or(ii)delivered at the said place of business;(c)where the person to be served is a public body or a corporation or society or other body, if the document is addressed to the Secretary, treasurer or other head officer of that body, corporation or society at its principal office, and its either-(i)sent by registered post; or(ii)delivered at that office;(d)in any other case, if the document is addressed to the person to be served, and-(i)is given or tendered to him, or(ii)if such person cannot be found, is affixed on some conspicuous part of his last know n place of residence or business, if within the State or is given or tendered to some adult members of his family or is affixed on some conspicuous part of the land or building to which it relates, or(iii)is sent by registered post to that person.(2)Any document which is required or authorised to be served on the owner or occupier of any land or building may be addressed, "the owner or the occupier" as the case may be, of that land or building (naming that land or building) without further name or description, and shall be deemed to be duly served-(a)if the document so addressed is sent or delivered in accordance with clause (d) of sub-section (1), or(b)if the document so addressed or a copy thereof so addressed is delivered to some person on the land or building or, where there is no person on the land or building to whom it can be delivered, is a fixed to some conspicuous part of the land of building.(3)Where a document is served on a partnership in accordance with this section, the document shall be deemed to be served on each partner.(4)For the purpose of enabling any documents to be served on the owner of any property, the Authority may by notice in writing require the occupier (if any) of the property to state the name and address of the owner thereof.(5)For the purpose of enabling any document is to be served is a minor, the service upon his guardian or any adult member of his family shall be deemed to be service upon their minor.(6)A servant is not a member of the family within the meeting of this section.
