Section 71(4) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(4)A summons may, if the Revenue Officer or Revenue Court so directs, be served an the persons named therein, either in addition to, or in substitution for, any other mode of service, by forwarding the summons by post in a letter addressed to the person and registered under Part III of the Indian Post Office Act, 1898 (6 of 1898).
