Section 40 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
40. Mode of service of notice.
- Any notice or other document required to be served by or under this Act may be served-(a)by delivering it to the person on whom it is to be served; or(b)by leaving it at the usual or last known place of abode of that person; or(c)by sending it in a registered letter addressed to that person at his usual or last known place of abode; or(d)if it is not practicable after due diligence to ascertain the address of the person on whom it should be served, by addressing it to him and by delivering it to some person on the premises, if there is no person on the premises to whom it can be delivered, by affixing it, or a copy of it, to some conspicuous part of the premised; or(e)in such other manner as may be prescribed.
