Section 13(1) in Maharashtra Land Requisition Act, 1948
(1)Every order made under sections 5, 6, 7, [8A] [The figures, letters and words '8A or 88 or 9A or' were inserted by Bombay 2 of 1950, Section 7.] [or 8C] [These words, figure and letter were substituted for the word, figure and letter 'or 8B' by Maharashtra 35 of 1981, section 5.] [* * or] [The word, figure and letter ' or 9A' were deleted by Bombay 5 of 1952, section 5.] sub-section (7) of section 9 or section 12 shall -(a)if it is an order of a general nature or affecting a class of persons: be published in the manner prescribed by rules made in this behalf;(b)if it is an order affecting an individual, corporation, or firm, be served in the manner provided for the service of a summons in Rule 2 of Order XXIX or Rule 3 of Order XXX, as the case may be, in the First Schedule of the Code of Civil Procedure, 1908;(c)if it is an order affecting an individual person other than a corporation or firm be served on the person -(i)personally, by delivering or tendering to him the order, or(ii)by Post, or(iii)where the person cannot be found, by leaving an authentic copy of the order with some, adult male member of his family or by affixing such copy to some conspicuous part of the premises in which he is known to have last resided or carried on business or worked for gain.
