Section 5 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
5. Serving of notices or orders of the authorised officer under the Act.
- The intimation under sections 3(3), 3(5) or 10(5)(b), the notice under section 13 and any order passed under section 3-A or 12 of the Act, shall be served on the persons concerned-(a)by delivering or tendering it to that person, personally or to any adult member of the family of that person and in the case of a company, association or firm, whether incorporated or not to the Secretary or Director or other principal officer of that company, association or firm, as the case may be; or(b)if that person cannot be found or if he refuses to receive it, by affixing a copy thereof on the outer door or on some conspicuous part of the premises in which that person is known to have last resided; or at the registered office or if there is no registered office, then, at the place where the company, association or firm carries on its business, as the case may be; or(c)by registered post acknowledgment due.
