Section 67 in Bihar Regional Development Authority Act, 1974
67. Service of notice, etc.
- Every notice, order or other document required by this Act or any rule or regulation made thereunder shall be signed by the Secretary of the Authority with its common seal and shall be deemed to have been duly served upon the party or parties concerned if the service has been effected in any one of the following manners(i)By personal service :(ii)By registered post :(iii)By affixing it at the house or the principal place of business of the party concerned as the case may be :(iv)By publication in one prominent Hindi and one English daily newspaper published within the area of the Authority in their two consecutive issues Provided that-(a)In case the party to be served is a registered company, a firm of partnership, a body corporate, a local authority, a society or other body, it shall be served upon the principal officer of the said firm or organisation as determined by the Secretary of the Authority in his discretion and it shall then be deemed to have been duly served on each director, partner or member of the said firm or organisation;(b)In case the party to be served is a minor or a lunatic it shall be served upon his guardian as determined by the Secretary of the Authority in his discretion.(c)The manner of service mentioned either in sub-clause (iii) or sub-clause (iv) above shall be resorted to only after attempt at service either under sub-clause (i) or sub-clause (ii) has failed.
