Section 8 in Haryana Dholidar, Butimar, Bhondedar and Muqararidar (Vesting of Proprietary Rights) Rules, 2011
8. Service of notice.
(1)Every notice made or issued under these rules shall be served by registered post with acknowledgement due.(2)A notice issued under these rules shall be effective only at the expiry of the period stated therein and such period shall not ordinarily be less than fifteen days in any case.(3)The service of a notice under sub-rule (1) shall be deemed to have been effected if the notice has been properly addressed and dispatched by registered post.(4)If by due diligence the address of the person concerned cannot be known, the notice shall be dispatched to him through the Collector concerned.(5)If a notice sent by post is returned undelivered or where the Collector or any other authority is satisfied that there are reasons to believe that the notice cannot be delivered in the ordinary course, the Collector or any other authority may direct that the notice may be served either ;-(i)by publication in a newspaper having circulation in the area in which the person concerned is known to have last resided or to have carried on business; or(ii)by affixing a copy of the same on the conspicuous place of the property, in relation to which the order or notice has been made or issued.
