Section 12 in The U.P. Private Forests Rules, 1950
12. Mode of serving a copy of notification issued under Section 17 (1).
- A copy of the notification issued under Section 17 (1) shall be served on the landlord either by tendering, delivering or sending it by post in a registered cover under the Indian Post Offices Act, 1898 (VI of 1898), to the landlord concerned, or to his agent, or by affixing it to some conspicuous part of the residential house of such landlord or his agent. When the landlord resides in another district, the notification may also be sent by post to the Collector of that district, for service.
