Section 21 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949
21. Service of notice.
- The notices issued under these rules shall be served in one or more of the following methods, viz., by:(i)serving on every persons interested in the land;(ii)posting on the notice board of Collector's Court;(iii)affixing at some conspicous place in the land; and .(iv)announcing by beat of drum in the locality and publishing them in any local paper or in the official Gazette, of the State.
