150. Application to Collector for service of notice.
(1)If the landholder refuses to receive any notice under sub-section (2) of section 149, the ryot may, not later than the fifteenth day of April, make an application to [the Collector] [Substituted for the words 'a Revenue officer' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] who shall thereupon cause the notice to be served on such landholder, the ryot paying the costs of service.(2)Every such notice shall be deemed to have been received at the time it was first tendered.
