Section 19 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
19. Service of Notice or Order.
(1)Every notice or order under these rules shall be served upon the claimant by prepaid registered post with an acknowledgement due, at the address mentioned in the claim file or at such other address as may be supplied by the claimant.(2)Every notice or order sent as aforesaid, shall be deemed to have been served upon the person to whom it is addressed at the time when the letter containing the same would be delivered to him in the ordinary course of business.
