Section 21(1) in The Himachal Pradesh Land Revenue Act, 1953
(1)A summons issued by a Revenue Officer shall if practicable, be served (a) personally on the person to whom it is addressed or failing him (b) his recognised agent [***] [Words 'or (c) and adult male member of his family usually residing with him 'omitted by section 7 of H.P. Act No., 21 of 1976.]
