Section 3(5) in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960
(5)Where a copy of the notice is affixed as provided in sub-rule (4), the serving officer shall return the original copy of the notice to the-officer who issued it with a report endorsed thereon or annexed thereto stating that he has so affixed the copy, the circumstances under which he did so, the name and address of the person in whose presence the copy was affixed and where the copy is affixed at the last known place of residence of the person noticed, the report shall also contain the name of the person by whom the house was identified.
