Section 28 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
28. Mode of service of notice or order.
- Every notice or order under the Act or under these rules may be served either by tendering or delivering a copy thereof or sending such copy by post in a cover registered under the Indian Post Office Act, 1898 (Central Act VI of 1898) to the person on whom it is to be served or his authorised agent, or if service in the manner aforesaid cannot, be made, by affixing a copy thereof at his last known place, of residence or at some place of public resort in the village in which the land to which the notice relates is situated.
