Section 6 in The Bombay Land Improvement Schemes Rules, 1949
6. Notice of entry upon land under section 16.
(1)The notice to be given by a person authorised by the Board or the Collector under section 16 of the Act shall be in Form No. IV and in the regional language of the area to which it relates.(2)The notice shall be served on the owner, occupier or person interested in the land -(a)personally by delivering or tendering it to him, or(b)through his agent, if any, by delivering or tendering it to the agent, or(c)by affixing a copy thereof to some conspicuous place on the land to which it relates, or(d)by post.
