Section 24(2) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(2)The demand shall be dated and signed by the distrainer and shall be served upon the defaulted by delivering a copy to him or to some adult male member of his family at his usual place of abode or to his authorised agent, or when such service cannot be affected, by affixing a copy of the demand on some conspicuous part of his abode and of his land.
