Section 48 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
48. Mode of service of notice.
- Unless otherwise specified in these Rules, a notice issued hereunder may be served in any of the modes of service of notice mentioned in Section 60 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956).
