Section 10 in Transfer of Evacuee Deposits Rules, 1955
10. Manner of service or publication of notice, summons or order.
(1)Service or publication of any notice, summons or order under the Act or under these rules shall be effected in one or more of the following modes namely :(a)by giving or tendering it to the person concerned or his manager or agent, if any,(b)by leaving it at the last known place of business of the person concerned or by giving or tendering it to some adult member of the family,(c)by sending the notice, summons or order by registered post,(d)by affixing the notice, summons or order on some conspicuous part of the premises occupied by the person concerned or at the last known place of business or residence of the persons concerned or by publication in a daily or weekly newspaper or by proclamation by beat of drum in the locality.(2)Any notice, summons, or order served or published under sub-rule (1) shall be deemed to be conclusive proof of the service or publication of the matter contained therein.
