Section 17 in The Himachal Pradesh Requisition of Immovable Property Act, 1987
17.
(1)Subject to the provisions of this section and any rules that may be made under this Act, every notice or order issued or made under this Act shall.-(a)in case of any notice or order of a general nature affecting a class of persons, be published in the Official Gazette;(b)in case of any notice or order affecting an individual, corporation or firm be served in the manner provided for the service of summons in rule 2 of Order XXIX or rule 3 of Order XXX, as the case may be, in the First Schedule of the Code of Civil Procedure, 1908 (5 of 1908); and(c)in the case of any notice or order affecting an individual person (not being a corporation or firm) be served on such person-(i)by, delivering or tendering it to that person; or(ii)if it cannot be so delivered or tendered, by delivering or tendering it to any officer or such person or any adult male member of the family of such person, or by affixing a copy thereof on the outer door or on some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain; or(iii)failing service by these means, by post.(2)Where the ownership of the property is in dispute or where the persons interested in the property are not readily traceable and the notice or order cannot be served without undue delay, the notice or order may be served by publishing it in the Official Gazette, and where possible, by affixing a copy thereof on any conspicuous part of the property to which it relates.
