Section 24(b) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(b)in the case of a notice or order directed to an individual, [be served on such individual] [Inserted by Act 58 of 1960, Section 3 and Sch. II (with retrospective effect)]-(i)wherever it is practicable to do so by delivering or tendering it to that individual ; or(ii)if it cannot be so delivered or tendered, by affixing it on the door or some other conspicuous part of the residence in which that individual lives, and a written report thereof shall be prepared and witnessed by two persons living in the neighbourhood; or(iii)failing service by these means, by post.
