Section 114(1) in The Delhi Land Reforms Rules, 1954
(1)Service of the writ or citation shall, if possible, be made on the defaulter personally, but if service cannot be made on the defaulter, it may be made on his agent. If the defaulter or his agent cannot be found or d there is more than one defaulter against whom a writ or citation has been issued, a copy of the writ or citation may be fixed at a prominent place on or adjacent to the Defaulters residence.
