Section 38(1) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(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.
