Section 95(1) in Nagpur Improvement Trust Act, 1936
(1)Every notice, other than a public notice, and every bill, issued under this Act, shall, unless it is under this Act otherwise expressly provided, be served or presented--(a)by giving or tendering the notice or bill or sending it by post to the person to whom it is addressed, or(b)if such person is not found, then by leaving the notice or bill at his last known place of abode, if within [City limits] [Substituted for 'Municipal limits' by M.P. Act No. XIV of 1952, section 19.], or by giving or tendering it to some adult male member or servant of his family, or by causing it to be fixed on some conspicuous part of the building.
