Section 43(1) in The Delhi Development Authority Act, 1957
(1)All notices, orders and other documents required by this Act or any rule or regulation made thereunder to be served upon any person shall, save as otherwise provided in this Act or such rule or regulation, be deemed to be duly served (a)where the person to be served is a company if the document is addressed to the secretary of the company at its registered office or at its principal office or place of business and is either (i)sent by registered post, or(ii)delivered at the registered office or at the principal office or place of business of the company;(b)where the person to be served is a partnership, if the document is addressed to the partnership at its principal place of business, identifying it by the name or style under which its business is carried on, and is either -(i)sent by registered post, or(ii)delivered at the said place of business;(c)where the person to be served is a public body or a corporation or society or other body, if the document is addressed to the Secretary, treasurer or other head officer of that body, corporation or society at its principal office, and is either (i)sent by registered post, or(ii)delivered at that office;(d)in any other case, if document is addressed to the person to be served and -(i)is given or tendered to him, or(ii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business, if within the 1[National Capital Territory of Delhi] or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building to which it relates, or(iii)is sent by registered post to that person.
