Section 146 in Kerala Land Reforms (Tenancy) Rules, 1970
146. Manner of service of notice or order.
- Any notice or order issued or mad under the Act or under these rules shall be served on the person concerned in the following manner, namely:-(a)in the case of any society or institution, on the secretary or manager or the trustee in the manner specified below:-(i)by delivery or tender to the person concerned or his counsel or h authorised agent; or(ii)by sending the notice or order to the person concerned by registered post acknowledgement due; or(iii)by affixing the notice or order in some conspicuous part of the last known place of residence of the person concerned;(b)in the case of a family, on the person in management of such family or of the property of the family, in the manner specified below:-(i)by delivery or tender to the person concerned or his counsel or his authorised agent; or(ii)by delivery or tender to some adult member of the family; or(iii)by sending the notice or order to the person concerned by registered post acknowledgement due; or(iv)by affixing the notice or order in some conspicuous part of the last known place of residence of the person concerned;(c)in the case of a company:-(i)on the secretary or on any director or other principal officer of the company in the manner specified in sub-clauses (i) to (iii) of Clause (a); or(ii)by leaving it or sending it by registered post acknowledgement due addressed to the company at the registered office or if there is no registered office, then at the place where the company carries ort business.
