Section 55(2) in The Vidarbha Irrigation Development Corporation Act, 1997
(2)Any documents 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 to some conspicuous part of the land or building.
