Section 24A(2) in The Orissa Estates Abolition Rules, 1952
(2)The said notice shall be served on the person entitled to payment of compensation by registered post acknowledgment due or through a process-server.[Provided that where the ex-intermediary cannot be found inspite of diligent search, the notice may be served on him by affixing a copy of the notice to a conspicuous part of the house where the ex-intermediary is last known to have regided.]
