Section 26(1) in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
(1)Every summons issued under the Act on any person shall be served in any of the following ways namely:-(a)by giving or tendering it to such person; or(b)if such, person is not found, by leaving it at his last known place of abode or business OT by giving or tendering it to some adult member of his family; or(c)if the address of such person is known to the Controller, the Appellate Authority or other authorised person, by sending it to him by registered post acknowledgment due; or(d)if none of the means aforesaid is available, by affixing it in some conspicuous part of his last known place of abode or business.
