Section 14(1) in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997
(1)All notices, orders and other documents required by this Act, or any rule made thereunder to be served upon any person shall, save as otherwise provided in this Act or such rule, be deemed to be duly served:-(a)where the person to be served is a company, the service is effected in accordance with the provisions of section 51 of the Companies Act, 1956 (Central Act 1 of 1956);(b)where the person to be served is a firm if the document is addressed to the firm 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 under a certificate of posting or by registered post, or(ii)left at the said place of business;(c)where the person to be served is a statutory public body or a corporation or a 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 is either:-(i)sent under a certificate of posting or by registered post; or(ii)left 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 known place of residence or business or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building to which it relates; or(iii)is sent under a certificate of posting or by registered post to that person.
