Section 4(1) in The Public Premises (Eviction Of Unauthorised Occupants) Rules, 1971
(1)In addition to any mode of service specified in the Act, [a notice issued under [section 3B or sub-section (1) of section 4] [ Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986).] or sub-section (2) of section 5-A or sub-section (1) of section 5-B or sub-section (1) or sub-section (1-A) of section 6 ][or an order issued under section 3-A or sub-section (1) of section 5] [Substituted by G.S.R. 3(E), dated 19-12-1997 (w.e.f. 2-1-1998). ][or sub-section (1) or sub-section (2) or sub-section (5) of section 5-B or sub-section (1) or sub-section (2) of section 5-C or sub-section (1) or sub-section (2) of section 7 of the said Act shall be served by delivering, or tendering a copy of the notice or order, as the case may be,] [ Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986).] to the person for whom it is intended or to any adult member of his family, or by sending it by registered post acknowledgment due in a letter addressed to that person at his usual or last-known place of residence or business.
