Section 4(3) in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972
(3)The Collector shall cause the notice to be affixed on the outer door or some other conspicuous part, of the public premises, or the estate in which the public premises are situate, and in such other manner as may be prescribed, whereupon the notice shall be deemed to have been duly given to all persons concerned.
