Section 54(2) in Andhra Pradesh Infrastructure Development Corporation Act, 1998
(2)Any document which is required or authorised to be served on the "owner" or "occupier" of any land or building may be addressed to the "owner or the occupier" as the case may be of that land or building (naming that land or building), 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 given or tendered 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 affixed on some conspicuous part of the land or building.
