Section 5(6) in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967
(6)If the summons, notice, order or requisition relate to a case in which persons having the same interest are so numerous that personal service on each one of them is not reasonably practicable, it may be served, delivered or communicated by delivery of a copy thereof to such of those persons as the officer authorised to issue or making the same specially nominates in this behalf, and by proclamation of the contents thereof for the information of the other persons interested.
