Section 28(1) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(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 authorised agent or an adult member of his family; or(b)by sending the notice or order to the persons concerned by registered post acknowledgement 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.
