Section 38 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
38. Manner of service and publication of notices and orders under the Act or the rules.
(1)Any notice or order issued or made under the Act or under these rules shall be served on the person concerned in the following manner, namely : -(a)by delivering or tendering the notice or order to the person concerned or his counsel or authorized agent or some adult member of his family; or(b)by sending the notice or order to the person concerned by registered post acknowledgment due; or(c)if none of the aforesaid modes of service is practicable, by affixing the notice or order in some conspicuous part of the last known place of residence or business of the person concerned.(2)Any notice or order which is intended for publication for a general information shall, in addition to the special mode of publication prescribed in these rules, also be published by affixture in the village chavadi of the village in which the minor inam situates and, if there is no village chavadi, in any conspicuous public place in the village and by announcing the fact of such publication by the place and date of publication and the said date shall be certify to the place and date of publication and the said date shall be deemed to be the date of communication of the notice or order, as the case may be, to the parties concerned.
