Section 20(4) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(4)Where the Director knows or has reason to believe that any persons are in occupation of the monument, then, without prejudice to the provisions of sub-section (3), he shall cause a copy of the notice to be served on every such person by registered post or by delivering or tendering it to that person or in such other manner as may be prescribed.
