Section 20(4) in The Punjab Land Revenue Act, 1887
(4)A summons may, if the Revenue-officer so directs, be served on the person named therein, either in addition to, or in substitution for, any other mode of service, by forwarding the summons by post in a letter addressed to the person and registered under Part III of the [Indian Post Office Act, 1866 (XIV of 1866).] [See now Chapter VI of the Indian Post Office Act, 1898 (VI of 1898).]
