Section 167 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
167. Contents and service of notice
(1)Every notice to be issued to a tenant under this Chapter shall contain the following particulars: (a)the name, description and place of residence of the landholder;(b)the name, description and place of residence of the tenant;(c)a description of the holding, specifying the name of the village or other local area in which it is situated; and(d)the recorded numbers of the holding, the amount of such instalment of rent, any portion of which is in arrears, and the amount of such arrears.(2)The manner of service of such notice on a tenant shall be that of the service of a summons by the court:(x x x)Provided that such notice shall also be served on the tenant through registered post with acknowledgement due :Provided further that if the tenant is not found or refuses to accept the notice or to sign the acknowledgement, the notice shall be served by affixing it to his usual place of residence in the presence of two persons of the place who shall sign the notice in attestation of such service, and such service shall be deemed to be due service on the tenant.
