Section 33D(2) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)Such summons shall be served by tendering or delivering a copy of it to the person summoned or, if he cannot be found, by affixing a copy of it to some conspicuous part of his usual residence. If his usual residence is in another district, the summons may be sent by post to the Collector of that district, who shall cause it to be served as aforesaid.
