Section 49(b) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
(b)in the case of any order or notice affecting a corporation or firm, be served in the manner provided, for the service of summons in section 2 of Order XXIX or, as the case may be, section 3 of Order XXX in the First Schedule to the Code of Civil Procedure, 1908 (Central Act V of 1908); and
