Section 24(2) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(2)The notice of demand shall be dated and signed by the distrainer and shall be served upon the defaulter by delivering a copy thereof to him or to some adult male member of his family at his usual place of residence or office or Registered Office or to his authorised agent, or if such service cannot be effected, by affixing a copy of the notice of demand on some conspicuous part of his residence or office or registered office or of the land to which the security relates.
