- A notice issued under this Act may be served, -(a)by delivering or tendering it or sending it by post to the person to whom it is addressee, or to his agent, or(b)if such a person or his agent is n6t found then by leaving it at his usual or last-known place of abode or by delivering or tendering it to some adult male member of his family:Provided that if the address of such person is not known or such person cannot be traced at his last-known address service of notice at the site of the encroachment shall be deemed to be service on him for the purposes of this Act.
