Section 11 in Assam Land (Requisition and Acquisition) Rules, 1964
11. Manner of Service of order.
- Every order passed under sub-section (1) of Section 3, sub-section (1) of Section 4 and sub-section (1) of Section 9 and every notice giving an opportunity to make representation under the second proviso to sub-section (1) of Section 3 and every notice under sub-section (1) of Section 5 and which is under sub-section (2) of Section 9 shall be served on the owner of land or the tenant or the occupier, as the case may be, in the following manner :(a)in the case of any order affecting an individual, corporation or firm in the manner provided for the service of summons in Rule 2 of Order XXIX or Rule 3 of Order XXX, as the case may be in the First Schedule of the Code of Civil Procedure 1908 (V of 1908),(b)in the case of any order affecting an individual person (not being a corporation or a firm) -(i)by delivering or tendering to that person ; or(ii)if this cannot be so delivered tendered, by delivering or tendering these to any officer of such person or any adult member of the family of such person, or by affixing a copy thereof on the outer door or in some conspicious part of the premises in which that person is known to have last resided or carried on business or personally worked for gain; or failing serving by these manners ;(iii)by registered post; -Provided that when the person to be so served is not readily traceable and the order and the notice cannot be served without undue delay or when the ownership of the land is in dispute, the order and the notice shall be published in the Official Gazette.(2)A return by the serving officer stating the date of affixing the copies under item (ii) of clause (b) to sub-rule (1) and attested by two persons present at the time of affixing shall be considered sufficient proof of service.
