309. Service of notice on owner or occupier of land .
- When any notice is required to be given to the owner or to the occupier or the owner and the occupier of any land, such notice addressed to the Owner or occupier of both, as the case may require, may be served on the occupier of such land, or otherwise in the manner mentioned in Section 307.Provided that when the owner and his place of abode are known to the Board or other authorities issuing the notice they shall, if such place of abode be within the limits of their' authority, cause such notice required to be given to the owner of any land to be served on such owner, or left with some adult male member or servant of his family; and if the place of abode of the owner be not within such limits, they shall send every such notice by post in a registered cover addressed to his place of abode, and such service shall be deemed to be good service of the notice:Provided further that when the name of the owner or occupier or both is not known it shall be sufficient to designate him or them as the owners or the occupier of the land in respect of which the notice is served.Enforcement of Requisitions
