The Coal Bearing Areas (Acquisition and Development) Act, 1957
24. Service of notices and orders.-
Subject to any rules that may be made under this Act, every notice or order issued or made under this Act shall-
(a) in the case of a notice or order of a general nature or affecting a number of persons, be notified in the Official Gazette and also published in the locality in such manner as may be prescribed; and
(b) in the case of a notice or order directed to an individual 1[be served on such individual],-
(i) wherever it is practicable to do so by delivering or tendering it to that individual; or
(ii) if it cannot be so delivered or tendered, by affixing it on the door or some other conspicuous part of the residence in which that individual lives, and a written report thereof shall be prepared and witnessed by two persons living in the neighbourhood; or
(iii) failing service by these means, by post.
1. Ins. by Act 58 of 1960, s. 3 and the Second Schedule (w.e.f. 26-12-1960).
