Notwithstanding anything contained in the foregoing rules, if the person to whom any process is addressed resides at a place in which the Chota Nagpur Tenancy Act, 1908, is not in force, the process shall be deemed to be fully served by properly addressing, prepaying and posting by registered post a letter containing the process, and to have been served at the time at which the letter would be delivered in the ordinary course of post.
