Section 5(4) in Kerala Prevention of Eviction Act, 1966
(4)Every order made under sub-section (3) shall be served on the person for whom it is intended -(a)by delivering or tendering it to that person ; or(b)if it cannot be so delivered or tendered by delivering or tendering it to any agent of such person or any adult male member of the family of such person, or by affixing a copy thereof on the outer door or on some conspicuous part of the premises in which that person is known to have last resided or called on business or personally worked for gain ; or failing service by these means ; or(c)by registered post.
