Section 29(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(1)Any notice or letter issued or any order passed under the Act or the rules made thereunder, may be served by delivering or tendering a copy of such notice, letter or as the case may be, order, to the person for whom it is intended or to any adult member of his family or by sending it by registered post with acknowledgement due, addressed to that person at his usual or last known place of residence or business.
