Section 246(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)Service of the writ or citation shall, if possible be made on the defaulter personally, but if service cannot be made on the defaulter it may be made on his agent. If the defaulter or his agent cannot be found or if there is more than one defaulter against whom a writ or citation has issued a copy of the writ or citation may be fixed at a prominent place on or adjacent to the defaulter's residence.
