Section 34 in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
34. Manner of service and publication of notices and orders under the Act or the rules.
(1)Any notice or order issued or made under the Act or under these rules shall be served on the person concerned in the following manner, namely: -(a)by delivering or tender in the notice or order to the person concerned or his counsel or authorised agent or some adult member of his family; or(b)by sending the notice or order to the person concerned by registered post; or(c)if none of the aforesaid modes of service is practicable, by affixing the notice or order in some conspicuous part of the last known place of residence or business of the person concerned.(2)Any notice or order which is intended for publication for the general information shall, in addition to the special model of publication prescribed in these rules, also be published by affixture in the village chavadi of the leasehold, and if there is no village chavadi, in any conspicuous public place in the leasehold, and by announcing the fact of such publication by beat of tom-tom in the leasehold. The village officer shall certify to the place and date of publication and the said date shall be deemed to be the date of communication of the notice or order, as the case may be, to the parties concerned.
