(8)Unless otherwise provided in the Act or the Rules any general or public notice or order required to be served under the provisions of the Act or the Rules shall be served by affixing a copy of it in the presence of not less than two persons at some conspicuous public place where the property concerned is situated. The publication of the notice shall be announced by the beat of drum in the place where it is published.The serving officer shall in such case endorse or annex, or cause to be endorsed or annexed or to the original notice a return stating the date on which, and the manner in which the notice was published and the names and addresses of the two persons witnessing the publication.
