Section 111 in The Goa, Daman and Diu Town and Country Planning Act, 1974
111. Service of notices, etc.
(1)All documents, including notices and orders, required by this Act or the rules, or regulations made thereunder to be served upon any person shall, save as otherwise provided in the Act or rules or regulations, be deemed to be duly served-(a)where the 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 body, to the principal, branch, local or registered office, as the case may be, of other body and is either -(i)sent by registered post to such person or officer; or(ii)delivered at such office;(b)where the person to be served is a member of a partnership, if the document is addressed to the partnership 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, 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.(2)Any document which is required or authorised to be served on the owner or occupier of any land or building may be addressed as the owner or occupier, as the case may be of that land or building (naming or describing that land or building) without further name or description, and shall be deemed to be duly served -(a)if the document so addressed is delivered or sent in accordance with clause (c) of sub-section (1); or(b)if the document so addressed or a copy thereof so addressed, is delivered to some person on the land or building.(3)Where a document is served on a partnership in accordance with this section, the document shall be deemed to be served on each partner.(4)For the purpose of enabling any documents to be served on the owner of any property, the Secretary to the Board or the Board or the Planning and Development Authority or any other officer authorised by the Board or the Planning and Development Authority, in this behalf, may by notice in writing require the occupier (if any) of the property to state the name and address of the owner thereof.(5)Where the person on whom a document is to be served is a minor, the service upon his guardian or any adult member of his family shall be deemed to be service upon the minor:Provided that a servant of such person shall not be seemed to be a member of the family for the purposes of this sub-section.
