Section 11 in The Slum Areas (Improvement And Clearance) Rules, 1957
11. Manner of communication of rent provisionally determined. [Inserted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(4).] - The rent provisionally determined under sub-section (2) of section 20A of the Act shall be communicated to the tenant and the owner in writing by registered post under acknowledgement due.
