Section 325(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)When any notice under this Act is required or permitted by or under this Act to be served upon, issued or presented to, an owner or occupier of any building or land, -(i)it shall not be necessary to name the owner or occupier in such notice,(ii)if there be more owners or occupiers than one, such notice may be served upon or issued or presented to any one of them.
