Section 93 in The Goa, Daman and Diu Irrigation Act, 1973
93. Service of notice.
- Service of any notice under this Act shall be made by delivering or tendering a copy thereof signed by the officer therein mentioned. Wherever it is practicable, the service of the notice shall be made on the person therein named. When such person cannot be found, the service may be made on any adult male member of his family residing with him; and if no such adult male member can be found, the notice may be served by affixing a copy of the notice on the outer door of the house in which the person therein named ordinarily dwells or carries on business and if such person has no, residence or place of business within the District, service of any notice may be made by sending a copy of such notice by post in registered cover addressed to such person at his residence or place of business.
