Section 5(2) in The Urban Land (Ceiling And Regulation) Rules, 1976
(2)(a)The draft statement shall be served, together with the notice referred to in sub-section (3) of Section 3, on-(i)the holder of the vacant lands, and(ii)all other persons, so far as maybe known, who have, or are likely to have, any claim to, or interest in the ownership or possession or both, of the vacant lands-by sending the same by registered post addressed to the person concerned---(i)in the case of the holder of the vacant lands, to his address as given in the statement filed in pursuance of sub-section (1) of Section 6, and(ii)in the case of other persons at their last known addresses.(b)Where the draft statement and the notice are returned as refused by the addressee, the same shall be deemed to have been duly served on such person.(c)Where the efforts to serve the draft statement and the notice, on the holder of the vacant lands or, as the case may be, any other person referred to in clause (a), in the manner specified in that clause is not successful for reasons other than the reason referred to in clause (b), the draft statement and notice shall be served by affixing copies of the same in a conspicuous place in the office of the competent authority and also upon some conspicuous part of the house (if any) in which the holder of the vacant lands or as the case may be, the other person is known to have last resided or carried on business or personally worked for gain.
