Section 110(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)The notice shall be served personally on the members of the Land Management Committee. If it is not possible to serve the notice on any member personally, service on any adult male member of his family, and if that be also not possible, affixation of the notice at a conspicuous place at the residence of the member, shall be sufficient.
