Section 48(2) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(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) 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 given of tendered to some person on the land or building to whom it can be delivered, or if such person cannot be found, is affixed to some conspicuous part of the land or building.
