- Where any (notice, demand or order) has to be served under this Act, such service shall be made-(a)by delivery of a copy of such (notice, demand or order) to the person concerned, or where such delivery is not possible, to an adult male member of his family, or, where this is not also possible, by affixture of a copy of the 5. (notice, demand or order) on the outer door of his usual place of residence ; or(b)by registered post.
