(1)If the landholder refuses to receive any notice under sub-section (2) of section 149, the ryot may, not later than the fifteenth day of April, make an application to [the Collector] [Substituted for the words 'a Revenue officer' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] who shall thereupon cause the notice to be served on such landholder, the ryot paying the costs of service.
