Report No. 10
139. Section 15.-
Section 15, dealing with service of notice, has been retained with certain modifications. As, in our view the publication of a notice or order of a general nature in the Official Gazette may not be adequate, we have suggested that it should also be published in the newspapers in the language of the district in which the land is situate and also that copies of such notices should be affixed in prominent places on or near the land. Likewise, in clause (c) of sub-section (1), we have provided that a notice or order affecting an individual person (not being a corporation or firm) shall be served in the manner provided by the Code of Civil Procedure, 1908, for the service of summons or by sending it by registered post to the person named therein at his last known residence, address or place of business.
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