230. Service when owner and occupier are different persons.
- Whenever it is provided by this Act that any notice may be given to the owner or occupier of any land or building, and the owner and occupier are different persons, such notice shall be given to one of them primarily liable to comply with such notice, and in case of doubt to both of them:Provided that in any such case, where there is no owner resident within the municipality, the delivery of such notice to the occupier shall be sufficient.
