Section 6(5) in The Haryana Minerals (Vesting of Rights) Rules, 1979
(5)In case any person so interested resides outside the revenue district in which such land is situated and has no such agent, [the notice under registered cover] [Substituted by Haryana Gazette GSR 56/CA 48/73/S. 8/Amd. (1)/82 dated 19.4.1982.] shall be sent to him at his last known residence or address.
