Section 6(3) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(3)If such person or his agent is found absent then the draft statement shall be delivered to any adult member of the house in which he ordinarily resides :Provided that in the cases covered by sub-Ruled (2) and (3) above, the serving officer shall require the signature of the recipient to be given in the body of the returnable copy in token of acknowledgment of receipt of the copy served on him.
