Section 17 in Punjab Municipal (Executive Officer) Act, 1931
17. For sub-section (1) of section 215 the following sub-section shall be deemed to be substituted :-
"215. (1) Every notice issued under this Act or under any rule or bye-law, by a committee or by its Executive Officer or by the person authorised by the committee or by the Executive Officer, shall be in writing signed by the Executive Officer, or by any person authorised in this behalf, and every such notice and every order made under section 193 may be served on the person to whom it is addressed or delivered or left at his usual place of abode or business with some adult male member or servant of his family or if it cannot be so served may be affixed to some conspicuous part of his place of abode or business."The Proviso to this sub-section shall be deemed to be omitted.
