Section 3(2) in Removal of Encroachments on Lands or Buildings Belonging to Religious Institutions Rules
(2)[ In case of any refusal or evasion to receive the notice sent for service in the manner specified in sub-rule (1) the notice shall be affixed on the front door or any conspicuous place of the residence of the person to whom the notice was sent. If the person has changed his residence, the notice shall be sent to the changed address, if it is known or a copy of the notice shall be affixed on the front door or other conspicuous place of the last known residence. In addition to the affixture of such notice in the manner specified above, such notice shall also be published by affixture in a conspicuous place of the property which forms part of these proceedings so as to complete the service. Such affixture shall be deemed to be sufficient notice to the persons concerned specified in sub-rule (1).] [Substituted by G O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.]
