Section 96(8) in The Haryana Canal and Drainage Rules, 1976
(8)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 them is not reasonably practicable, it may be served, delivered or communicated by delivery of a copy thereof to such of these persons as the officer authorised, to issue or make the same specially nominates in this behalf and by proclamation of the contents thereof for the information of the other persons interested.
