Section 21(5) in The Rajasthan Lands Special Irrigation Charges Rules, 1954
(5)If the summons, notice, order or requisition relates to a case in which persons having the same interest are so numerous that personal service on each one of that is not reasonably practicable it may be served delivered or communicated by delivery on a copy thereof to such of those persons as the officer having authority to issue or make the same socially nominates in this behalf, and by proclamation of the contents thereof for the information of the other persons interested.
