Section 24(4) in The Punjab Betterment Charges and Acreage Rates Rules, 1955
(4)If the summons, notice, order or requisition relates to a case in which persons having the same interest are so numerous that personal service on each one of them is not reasonably practicable, it may be served, delivered or communicated by delivery of a copy thereof to such of those persons as the officer authorised to issue or make the same specially nominates in this behalf, and by proclamation to be made by beat to drum or other customary method of the contents thereof for the information of the other persons interested.
