Section 18 in The Orissa Industrial Housing Rules, 1969
18. Mode of service of notice/order.
- The order and/or notice referred in Section 8 and the order referred to in Section 12 of the Act shall be served-(i)by post ; or(ii)by affixing a copy of such order or notice on the outer door of the house ; or(iii)by any person authorised by the Housing Commissioner by delivering or tendering the notice and/or order to the occupier; or(iv)in such other manner as may be deemed fit by the Housing Commissioner.Form 'A'[See Sub-rule (2) of Rule 12]Application for allotment of house
