Section 46 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
46. Manner of service of summons and notices and issue of proclamation.
(1)Except as otherwise provided in these rules, all summons and notices shall be served and proclamation issued in accordance with the procedure laid down in Sections 59, 60 & 61 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956).(2)Notice to Government shall be served on the Revenue Secretary to the Government in the manner provided for the service of summons on a defendant in a suit under the Code of Civil Procedure, 1908 (Central Act V of 1908).
