Section 4(2) in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
(2)[ Every notice under sub-section (1) or sub-section (2) of section 3 shall be presented to the authorised officer or an officer authorised by him, in person at any time during office hours on a working day or sent to him by registered post acknowledgment due.] [Sub-rule-(2) was added to rule 4 by G.O. Ads. No. 729, Home, dated the 30th March 1976.]
