Section 370 in The Chhattisgarh Municipal Corporation Act, 1956
370. Service of notices, etc., how to be effected on any person otherwise than as owner or occupier of premises.
- When any notice, bill, schedule, summons or other document is required by this Act or by any rule or bye-law made thereunder, to be served upon or issued or presented to any person, otherwise than as owner or occupier of any land or building, such service, issue or presentation shall be effected-(a)by delivering at some post office the said notice, bill, schedule, summons, or other such documents under cover bearing the address of the person concerned and obtaining therefor a certificate of posting, or(b)by giving or tendering to such person the said notice, bill schedule, summons or other such documents, or(c)by both methods.
