Section 106(4) in The Transfer Of Property (Amendment) Act, 2002
(4)Every notice under sub- section (1) must be in writing, signed by or on behalf of the person giving it, and either be sent by post to the party who is intended to be bound by it or be tendered or servants at his residence, or (if such tender or delivery is not practicable) affixed to a conspicuous part of the property.
