Section 4(4) in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972
(4)Where the Collector knows or has reasons to believe that any persons are in occupation of the public premises, then without prejudice to the provisions of sub-section (3), he shall cause a copy of the notice to be served on every such person by post or by delivering or tendering it to that person or in such other manner as may be prescribed.
