Section 8(d) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(d)in the case of an individual person, be served-(i)by delivering or tendering the notice or order to the person concerned or his Counsel or authorized agent; or(ii)by delivering or tendering the notice or order to some adult member of the family; or(iii)by sending the notice or order to the person concerned by registered post acknowledgement due; or(iv)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.
