(2)Where notice under this Act is required to be served upon an "owner" or "occupier" or a building or land, it shall not be necessary to name the owner or occupier, and the service there shall be effected either :(a)by delivering or tendering the notice or sending it by post to the "owner" or "occupier" of if there be more owners or occupiers than once, to any one of them, or(b)if no such owner or occupier is found, than by giving or tendering the notice to an adult male member or servant of his family or by causing the notice to be fixed on some conspicuous building or pat of the land to which the same relates ;(c)whenever the person to whom a notice or a bill is to be served is a minor, service upon his guardian or upon an adult male member or servant of his family shall be deemed to be service upon the minor.
