Section 51(2) in Telangana Urban Areas (Development) Act, 1975
(2)Any document which is required or authorised to be served on the owner or occupier of any land building may be addressed "the owner" or "the Occupier", as the case may be, of that land or building (naming that land or building) without further name of description, and shall be deemed to be duly served-(a)if the document so addressed is sent to be delivered in accordance with clause (b) of sub-section (1); or(b)if the document so addressed or a copy thereof so addressed, is delivered to any person on the land or building or where there is no person on the land or building to whom it can be delivered is affixed to some conspicuous part of the land or building.
