(1)Any notice required by this Act to be served on any person may be served-(a)by delivering the notice to the person to whom it is directed, or, on failure to effect such delivery, by posting it on some conspicuous part of the house in which the said person usually resides; or(b)by sending a registered letter, containing the notice, to such person, directed to the address, if any, which he has registered under this Act; or(c)by delivering the notice to a general agent of the person to whom it is directed, or to any person who has been appointed in that behalf, or who has been appointed an agent of the person to whom the notice is directed for the general purposes of any partition under this Act; or(d)by affixing a copy of the notice at the village office of the person to whom the notice is directed;or, if no such village office be found, and, if the notice can not be served in any of the other modes mentioned in this Section, by affixing a copy of the notice on some conspicuous place on the estate to which the notice relates.
