Section 4(2) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
(2)Every notice under sub-section (1) shall be in writing signed by or on behalf of the persons giving it, and either be sent by post to the party who is intended to be bound by it or be tendered or delivered personally to such party unless he has an agent empowered to accept such notice, in which case the notice may be tendered or delivered to such agent, and where such party cannot be found and no agent empowered to accept the notice on his behalf, the notice may be tendered to any adult male member of the family of such party, or if such tendering or delivery is not possible, such notice may be affixed to a conspicuous part of the property.
