Section 29 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
29.
Any notice or demand for payment required to be given to or made upon the lessee or licensee shall be sufficiently given or made if sent to the lessee or licensee through the post by the registered letter addressed to the lessee or licensee at the demised land and any notice or demand sent by the post shall be deemed to have been delivered in the course of post.
