Section 4 in U.P. Consolidation of Holdings Rules, 1954
4.
[Section 3(8)]. In effecting service of the notice giving information of the date of the publication in the unit of a document, the Serving Officer may, where the member of the Consolidation Committee is not present at his residence at the time of service or where he cannot be found after using all due and reasonable diligence, effect service by affixation of the notice on the outer door or some other conspicuous part of the house in which he ordinarily resides or carries on business or personally works for gain.
