Section 262(2) in Karnataka Municipalities Act, 1964
(2)Any document which is required or authorised to be served upon an owner or occupier of any [vacant land or building] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.] may be addressed "the owner" or "the occupier" as the case may be, of that [vacant land or building] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.] (naming that [vacant land or building)] [Substituted by Act 31 of 2003 w.e.f. 19-11-2001.] without further name or description, and shall be deemed to be duly served,-(a)if the document so addressed is sent or delivered in accordance with clause (d) of sub-section (1); or(b)if the document so addressed or a copy thereof so addressed is delivered to some person on the [vacant land or building] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.] or, where there is no person on the [vacant land or building] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.] for whom it can be delivered, is affixed to some conspicuous part of the [vacant land or building.] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.]
