(3)Unless otherwise prescribed, charge may be taken in the following manner, namely :(a)in case of immovable property, a notice shall be served on the person, if any, in possession of the property and where such person refuses or evades notice or cannot be found, it shall be served by affixture on the property;(b)in case of movable property, the notice shall be served on the person, if any, in possession of the property or may be affixed at his place of residence or business, if any.
