Section 10(2) in The Goa, Daman and Diu Land Revenue (Record of Rights and Register of Cultivators) Rules, 1969
(2)Mamlatdar may permit to effect service of Notice by the applicant by way of registered Post AD or by courier service as may be approved by the Collector. Where the Mamlatdar is satisfied that for any reason the summons cannot be served in the ordinary way, the Mamlatdar shall order the notice to be served by an advertisement in a newspaper circulating in locality.]
