Section 17(6) in Karnataka Urban Development Authorities Act, 1987
(6)The notice shall be signed by or by the order of the Commissioner and shall be served,-(a)by personal delivery of, if such person is absent or cannot be found, on his agent, or if no agent can be found, then by leaving the same on the land or the building ; or(b)by leaving the same at the usual or last known place of abode or business of such person ; or(c)by registered post addressed to the usual or last known place of abode or business of such person.
