32. General notice: where to be served or published in an uninhabited village.
- In the case of an uninhabited village, any general notice to be served or publication to be made under the rules in this chapter may be served or made in any inhabited village contiguous to that village, or, if there be no inhabited village, contiguous to that village, in the inhabited village nearest to that village, or in the village, in which the tenants and occupants of the lands of the uninhabited village are believed by the Revenue-Officer to reside.
