Section 3 in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960
3. Service of notice.
(1)Every notice under the Act shall be served by tendering or delivering a copy of it to the person concerned personally or to his recognised agent :Provided that, where the recognised agent of the person concerned is a pleader, the notice may be served by leaving a copy thereof at his office or at the place of his ordinary residence and such service shall be deemed to be effectual as service on the recognised agent personally.(2)Where the person concerned cannot be found and has no recognised agent, service may be made on any adult male member of the family of the person concerned, who is residing with him.Explanation. - A servant is not a member of the family within the meaning of this sub-rule.(3)Where the serving officer delivers or tenders a copy of the notice to the person concerned personally or to an agent or other person on his behalf, he shall require the signature of the person, to whom the copy is delivered or tendered to an acknowledgment of service endorsed on the original notice.(4)If service of the notice cannot be effected in the manner provided in sub-rules (1), (2) and (3) a copy thereof may be affixed at the last known place of residence of the person concerned or at some place of public resort in the village in which the land to which the notice relates is situate or from which the land is cultivated.(5)Where a copy of the notice is affixed as provided in sub-rule (4), the serving officer shall return the original copy of the notice to the-officer who issued it with a report endorsed thereon or annexed thereto stating that he has so affixed the copy, the circumstances under which he did so, the name and address of the person in whose presence the copy was affixed and where the copy is affixed at the last known place of residence of the person noticed, the report shall also contain the name of the person by whom the house was identified.(6)If the person to whom a notice is to be served resides in another district, the notice may be sent by post to the Collector of such district for service.
