Section 10 in The Tamil Nadu Bhoodan Yagna Rules, 1959
10. Service of notice of enquiry.
- Every notice of enquiry shall be in Form No. V and shall be served on the person concerned in any of the following ways, namely:-(a)By giving or tendering it to such person; or(b)If such person is not found, by leaving it at his last known place of abode or business or by giving or tendering it to some adult member of his family; or(c)if the address of such person is known to the person or his authorized [agent] [Substituted by G.O.Ms. No. 489, R.D.L.A., dated the 21st March 1970.] by sending it to him by post registered; or(d)if none of the means aforesaid is available, by affixing it in some conspicuous part of his last known place of abode or business.
