Section 18(1) in The Bihar Municipal Election Rules, 2007
(1)Every notice issued by Revising Authority shall be in writing and shall be served on the person concerned at the time of presentation of claim/objection and such a notice shall be served on any other person concerned at the address as entered in the draft electoral roll by post or by any other means including through a well publicized general/special notice as the Revising Authority deems fit.
