Section 3(7) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(7)(i)Notwithstanding anything contained in the foregoing sub-rules the Collector shall, in cases of service of notice or order under sub-rule (5) and may in other cases if he thinks fit order that the notice or order shall be served-(a)by sending a copy thereof, duly signed and sealed, by registered post with acknowledgement due, to the person on whom such notice or order is to be served; or(b)if the notice or order relates to any land, by affixing such notice or order to a conspicuous place on the land or the homestead where the land-holder ordinarily relates.(ii)In the case referred to in clause (a) the posting of the notice or order shall be sufficient proof of the service of such notice or order on the person concerned.(iii)In the case referred to in clause (b), a return by the serving officer stating the date of such service attested by two persons shall be sufficient proof of the service of notice or on the person concerned.
