Section 4(1) in The Punjab Public Premises and Land (Eviction and Rent Recovery) Rules, 1974
(1)In addition to any mode of service specified in the Act, a notice issued under sub-section (1) of section 4 or sub-section (1) of section 6 or sub-section (3) of section 7 of the Act shall be served by delivering or tendering a copy of the notice to the person for whom it is intended or to any adult member of his family, or by sending it by registered post in a letter addressed to that person at his usual or last known place of residence or business.
