Section 32 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
32. Manner of service and publication of notice and orders under the Act and the Rules.
(1)Any notice or order issued or made under the Act, or under these rules shall be served on the person concerned in the following manner, namely:-(a)by delivering or tendering the notice or order to the person concerned or his counsel or authorised agent or some adult member of his family; or(b)by sending the notice or order to the person concerned by registered post; or(c)if none of the aforesaid modes of service is practicable, by affixing the notice or order in some conspicuous part of the last known place of residence or business of the person concerned.(2)Any notice or order, which is intended for publication for general information shall, in addition to the special modes of publication prescribed in these rules, also be published, by affixture in the village chavadi of the village, in which the land is situated or if there is no village chavadi in any conspicuous public place in the village and by announcing the fact of such publication by beat of tom-tom in the village. The village officer shall certify to the place and date of publication and the said date shall be deemed to be date of communication of the notice or order, as the case may be, to the parties concerned.
