Section 89 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
89. Service of notice, etc., how to be effected on owner or occupier or premises.
- When any notice, bill schedule, summons or other documents is required by this Act or any rule, regulation or bye-law made thereunder to be served upon or issued or presented to any persons as owner or occupier of any land or building, in so far as it concerns that land or building, the service, or issue or presentation thereof shall be effected either-(a)by giving or tendering to any person whose name has been entered in the assessment list as the owners, or one of the owners of the property concerned, or to the occupier thereof; or(b)if the owner or occupier or no one of the owners or occupiers is not found, by giving or tendering the said notice, bill schedule, summons or other document to some adult member or servant of the family of the owner or occupier, or of any of the owners or occupiers; or(c)by causing the said notice, bill, schedule, summons or other document to be affixed on some conspicuous part of the land or building to which the document relates; or(d)by delivering at some post office, the said notice, bill, schedule, summons or other document under cover addressed by the description of the owner or, occupier of (here describing the property concerned) without further name or description of the person concerned and obtaining a certificate of posting for the same from the post office; or(e)by any one or more of these methods.
