Section 45(2) in The Orissa Industrial Infrastructure Development Corporation Act, 1980
(2)Any document which is required or authorised to be served on the owner or occupier of any land or building whose name is not known, may be addressed to "the owner" or "the occupier", as the case may be, of that land or building (naming that land or building) without further name or description, and shall be deemed to be duly served-(a)if the document so addressed is sent or delivered in accordance with Clause (d) of Sub-section (1) ; or(b)if the document so addressed or a copy thereof so addressed, is given or tendered to some person on the land or building who appears to be occupying the same or, where there is no such person on the land or building to whom it can be delivered, is affixed to some conspicuous part of the land or building.
