Section 22 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
22. Service of notice.
- A notice under the Act issued by the Controller or the Appellate Authority and any order passed by the Appellate Authority, if not pronounced in open Court, shall be served on the person concerned-(a)by giving or tendering it to such person; or(b)if such person is not found, by leaving it at his last known place of abode or business or by giving or tendering it to some adult member of his family; or(c)if the address of such person is known to the Controller or the Appellate Authority by sending to him by registered post acknowledgment due; or(d)if none of the means aforesaid is available, by affixing it in some conspicuous part of his last known place of abode or business.
