Section 10 in THE DELHI MUNICIPAL CORPORATION (AMENDMENT) ACT, 2022
10. In the principal Act, in section 444, after sub-section (1), the following sub-section shall be inserted, namely:—
"(1A) The service of notices, summons and other documents referred to in sub-section (1) may be made by delivering or transmitting a copy thereof byregistered post acknowledgment due, addressed to the defendant or his agent empowered to accept the service or by speed post or by such courier services as areapproved by the High Court or by any other means of transmission of documents (including fax message or electronic mail service) as may be provided by rules made by the High Court.".
