Section 9(1) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001
(1)All documents including notices and orders required by this Act or any rule or regulation made thereunder to be served upon any person shall be deemed to be duly served, -(a)where a document is to be served on a Government department, railway, local authority, statutory authority, company, corporation, society or other body, if the document, is addressed to the head of the Government department, General Manager of the railway, Secretary or Principal Officer of the local authority, statutory authority company, corporation, society or any other body, at its principal branch, local or registered office, as the case may be, and is either, -(i)sent by registered post to such office; or(ii)delivered at such office;(b)where the person to be served is partnership firm and if the document is addressed to such firm at its principal place of business, identifying it by the name or style under which its business is carried on and is either,-(i)sent by registered post to such office; or(ii)delivered at the said place of business;(c)in any other case, if the document is addressed to the person to be served and,-(i)is given or tendered to him; or(ii)if such person cannot be found is affixed on some conspicuous part of his last known place of residence or business, or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building to which it relates; or(iii)is sent by registered post to that person.
