Section 90 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
90. Service of notice, etc., how to be effected on any person otherwise than as owner or occupier of premises.
- When any notice, bill, schedule, summons or other documents is required by this Act or by any rule, regulation or bye-laws made thereunder, to be served upon or issued or presented to any person, otherwise than as owner or occupier of any land or building, such service, issue or presentation shall be effected-(a)by delivering at some post office the said notice, bill, schedule, summons, or other such documents under cover bearing the address of the person concerned and obtaining therefor a certificate of posting; or(b)by giving or tendering to such person the said notice, bill, schedule, summons or other such documents; or(c)by both methods.
