Section 17(ii) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
(ii)Service by post. - The attention of the Revenue Officer and Revenue Courts is specially drawn to the provisions of section 21 the H.P. Land Revenue Act and section 71 of the H.P. Tenancy & Land Reforms Act, 1972 (Act No. 8 of 1974) under which a summon may be served by registered, post. This mode of service has proved speedy and useful and may be freely resorted to in addition to or in substitution for any other mode.
