Section 69 in The Maharashtra Agricultural Income Tax Act, 1962
69. Service of notices.
(1)A notice or requisition under this Act may be served on the person therein named either by post, or as if it were summons issued by a Court under the Code of Civil Procedure, 1908.(2)Any such notice or requisition, may -(a)in the case of a firm or a Hindu undivided family be addressed to any member of the firm or to the manager of the family; and(b)in the case of company or any other association of individuals or body of persons be addressed to the principal officer thereof.
