Section 6 in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
6. Manner of service of the draft statement under sub-section (2) of Section 7.
(1)The draft statement prepared by the Collector under sub-section (1) of Section 7 shall, as far as practicable, be in Form A or Form A-l.(2)The Collector shall serve the draft statement on the person holding the excess land by tendering and delivering a copy thereof to him or to his duly authorised agent.(3)If such person or his agent is found absent then the draft statement shall be delivered to any adult member of the house in which he ordinarily resides :Provided that in the cases covered by sub-Ruled (2) and (3) above, the serving officer shall require the signature of the recipient to be given in the body of the returnable copy in token of acknowledgment of receipt of the copy served on him.(4)If such person ordinarily resides outside the jurisdiction of the Collector, then the draft statement may be served by posting a copy to him by registered post, and such posting shall be deemed to be sufficient service.(5)If such person or his agent or any adult member of his house be found unwilling to accept the draft statement or to sign acknowledgment or avoids service, or if he resides ordinarily outside the jurisdiction of the Collector and his address is not known, then the draft statement may be served by affixing a copy thereof in some conspicuous part of the land which the draft statement relates :Provided that in the cases covered by this sub-rule a return by a serving officer stating the date of such service attested by two persons present at the time of service shall be sufficient proof of service.
