Section 325(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)When any notice is required by or under this Act to be served upon, issued or presented to any person such service, issue or presentation shall, in all cases not otherwise provided for in this Act, be effected -(a)by giving or tendering the notice to the person to whom it is addressed; or(b)if such person is not found by giving or tendering it to some adult member or servant of his family found at his usual place of residence or at his last known place of abode;(c)if none of the means aforesaid be available, or if the person to whom such notice is given or tendered, refuses to accept it then by causing the notice to be affixed on some conspicuous part of the building or land, if any, to which the notice relates.
