Section 49B(3) in Uttar Pradesh Muslim Waqfs Act, 1960
(3)Every order passed under sub-section (2) shall be served -(a)by giving or tendering it or by sending it by post to the person for whom it is intended; or(b)if such person cannot be found, by affixing it on some conspicuous part of his last known place of "bode or business, or by giving or tendering it to some adult male member or servant of his family or by causing it to be affixed on some conspicuous Part of the property to which it relates:Provided that where the person on whom the order is to be served is a minor, service upon his guardian or upon any adult member or servant of his family shall be deemed to be service upon the minor.
