Section 12(3) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
(3)The notice of the meeting shall be served in the manner prescribed in the Rajasthan Revenue Courts Manual, Volume I Part 1, for the service of process provided that if the service is not possible through a process server, it shall be sent by post 'under postal certificate' or be registered post.
