Section 235 in The Himachal Pradesh Municipal Corporation Act, 1994
235. Mode of giving notice to owner or occupier of property.
- When any notice is under the provisions of this Act to be given to or served on the owner or occupier of any property and he is unknown, it may be given or served -(a)by delivering a written notice to some person on the property or should there be no person on the property to whom it can be delivered, by affixing it to some conspicuous part of the property; or(b)by putting into the post a pre-paid letter containing a written notice and addressed by the description of the "owner" or "occupier" of the property, naming it, in respect of which the notice is given, without further name or description.
