Section 111(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)Any document which is required or authorised to be served on the owner or occupier of any land or building may be addressed as the owner or occupier, as the case may be of that land or building (naming or describing that land or building) without further name or description, and shall be deemed to be duly served -(a)if the document so addressed is delivered or sent in accordance with clause (c) of sub-section (1); or(b)if the document so addressed or a copy thereof so addressed, is delivered to some person on the land or building.
