Section 734(b) in Rules of the High Court of Judicature for Rajasthan, 1952
(b)Service of notice. - Service of notice upon the debtor shall be effected by sending the notice through the post by a registered letter or if the Judge so directs under certificate of posting. The notice shall be addressed to the party to his last known address or place of abode and such notice shall be considered as served at the time the same ought to be delivered in due course of delivery by the Post Office and notwithstanding the same may be returned by the Post Office.
