Section 353 in Andhra Pradesh Municipalities Act, 1965
353. Method of serving documents.
(1)When any notice, or other documents is required by this Act or by any rule, bye-law, regulation or order made under it, is to be served on or sent to any person, the service or sending thereof may be effected--(a)by giving or tendering the said document to such person; or(b)if such person is not found, by leaving such document at his last known place of abode or business or by giving or tendering the same to some adult member or servant of his family; or(c)if such person does not reside in the municipality and his address elsewhere is known to the Commissioner by sending the same to him by post registered; or(d)if none of the means aforesaid be available, by fixing the same in some conspicuous part of such place of abode or business.(2)Where the person is an owner or occupier of any building or land, it shall not be necessary to name the owner or occupier in the notice or document, and in the case of joint owners and occupiers it shall be sufficient to serve it on, or send it to , one of such owners or occupiers.(3)Whenever in any bill, notice, form or other document, served or sent under this Act, a period is fixed within which any tax or other sum is to be paid or any work executed or anything provided, such period shall save as otherwise provided in this Act, be calculated from the date of such service or sending. Relations of occupier to owner.
