Section 5(4) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
(4)Where the Deputy Commissioner knows or has reason to believe that any persons are in occupation of the public land, 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.
