Section 369 in The M.P. Municipal Corporation Act, 1956
369. Service of notice, etc., how to be effected on owner or occupier of premises.
- When any notice, bill, schedule, summons or other document is required by this Act or any rule or bye-law made thereunder to be served upon or issued or presented to any person as owner or occupier of any land or building, in so far as it concerns that land or building, lite service, or issue or presentation thereof shall be effected either-(a)by giving or tendering to any person whose name has been entered in the assessment list of the owners, or one of the owners of the property concerned, or to the occupier thereof; or(b)if the owner or occupier or no one of the owners or occupier is found, by giving or tendering the said notice, bill, schedule, summons or other document to some adult member or servant of the family of the owners or occupier, or of any of the owners or occupiers; or(c)by causing the said notice, bill, schedule, summons or other document to be affixed on some conspicuous part of the hind building to which the document relates; or(d)by delivering at some post office, the said notice, bill, schedule, summons or other document under cover addressed by the description of the owner or occupier of.......(here describing the properly concerned) without further name or description of the person concerned, and obtaining a certificate of posting the same from the post office; or(e)by any one or more of these methods.
