Section 138(4) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(4)Service of the writ or citation. - The service of the writ or citation shall, if possible be made on the defaulter personally, but if service cannot be made on the defaulter, it may be made on his agent. If the defaulter or his agent cannot be found or if there is more than one defaulter against whom a writ or citation has been issued a copy of the writ or citation may be fixed at a prominent place on or adjacent to the defaulter's residence. [See Rule 246 (1) of U.P.Z.A. & L.R. Rules].
