Section 161(2) in The United Provinces Tenancy Act, 1939
(2)The manner of service of such notice on a tenant shall be that of the service of a summons by the Court.[Provided that such notice shall also be served on the tenant through the registered post acknowledgment due :Provided further that if the tenant is not found, or refuses to accept the notice or to sign the acknowledgment, the notice shall be served by affixing it to his usual place of residence in the presence of two respectable persons of the place, who shall sign the notice in attestation of such service and such service shall be deemed to be due service on the tenant.] [Substituted by U.P. Act No. 10 of 1947.]
