Section 6(2) in The Bombay Land Improvement Schemes Rules, 1949
(2)The notice shall be served on the owner, occupier or person interested in the land -(a)personally by delivering or tendering it to him, or(b)through his agent, if any, by delivering or tendering it to the agent, or(c)by affixing a copy thereof to some conspicuous place on the land to which it relates, or(d)by post.
