Section 36(1) in The Delhi Urban Shelter Improvement Board Act, 2010
(1)Every notice issued by or on behalf of the Board or any of its officers or employee shall be deemed to be duly served,-(a)by giving or tendering the notice, order or direction, or by sending it by post/courier to the person for whom it is intended; or(b)if such person cannot be found, by affixing the notice, order or direction on some conspicuous part of his last known place of residence or business, or by giving or tendering the notice, order or direction to some adult member or servant of his family or by causing it to be affixed on some conspicuous part of the building or land, if any, to which it relates.
